M/S Albert David Ltd vs Union Of India Thru' Secy. Min. Of ...
2012 Latest Caselaw 3485 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT TAX No. - 556 of 2005
 

 
Petitioner :- M/S Albert David Ltd
 
Respondent :- Union Of India Thru' Secy. Min. Of Fin & Others
 
Petitioner Counsel :- Anjani Kumar Mishra,A.K. Mishra,Nishant Mishra,Pankaj Bhatia,Shavre Singh
 
Respondent Counsel :- S.S.C.,A.K. Rai,K.C. Sinha,S.P. Kesarwani
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Heard the learned counsel for the petitioner.

In view of the fact that the petitioner has complied with the order dated 22.7.2011, the order dated 23.11.2009 dismissing the writ petition in default is recalled.

The writ petition is restored to its original number.

The amount so deposited by the petitioner can be withdrawn by learned standing counsel for the union of India.

List before appropriate Bench. It shall not be treated as tied up or part heard to this Bench.

        (A.K. Tripathi (II),J)         (Prakash Krishna,J)

Order Date :- 13.8.2012

MK/

.

Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Order on writ petition.

Restored.

For order see our order of date passed on restoration application.

        (A.K. Tripathi (II),J)         (Prakash Krishna,J)

Order Date :- 13.8.2012

MK/