Ramesh Kumar And Others vs District Judge, Varanasi
2012 Latest Caselaw 3858 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 8287 of 1997
 

 
Petitioner :- Ramesh Kumar And Others
 
Respondent :- District Judge, Varanasi
 
Petitioner Counsel :- Ashok Khare,Ajay Shankar,Mukesh Kumar,Rajjan Lal,Shambhu Nath
 
Respondent Counsel :- S.C.,K.R. Sirohi,Pradeep Kumar
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 26.7.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 30.8.2012

OP

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Case :- WRIT - A No. - 8287 of 1997

Petitioner :- Ramesh Kumar And Others

Respondent :- District Judge, Varanasi

Petitioner Counsel :- Ashok Khare,Ajay Shankar,Mukesh Kumar,Rajjan Lal,Shambhu Nath

Respondent Counsel :- S.C.,K.R. Sirohi,Pradeep Kumar

Hon'ble Rajes Kumar,J.

The order dated 26.7.2012 is recalled. The writ petition is restored to its original number. 

Order Date :- 30.8.2012

OP

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Hon'ble Rajes Kumar,J.

List in the next cause list. 

Order Date :- 30.8.2012

OP