Kundan Singh vs Deputy Director Of ...
2012 Latest Caselaw 1408 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - B No. - 8658 of 2010
 

 
Petitioner :- Kundan Singh
 
Respondent :- Deputy Director Of Consolidation/A.D.M. (F&R) And Others
 
Petitioner Counsel :- M.P. Singh Gaur
 
Respondent Counsel :- C.S.C.,Chandra Bhan Kushwaha
 

 
Hon'ble Prakash Krishna,J.

Supplementary affidavit filed today, be taken on record.

Heard the learned counsel for the parties.

By the order dated 31.10.2011 the stay order was discharged. An application to restore the said stay order was filed. It was dismissed in default on 12.1.2012.

The present restoration application has been filed to recall the orders dated 31.10.2011 and 12.1.2012 to their original numbers.

Cause shown is sufficient.

The orders dated 31.10.2011 and 12.1.2012 are hereby recalled and the stay order and recall application are restored to its original number.

List in the next cause list.

Learned counsel for the petitioner has given understanding that he will argue the matter in the next cause list and will not seek any adjournment.

Interim order passed in the writ petition shall remain in operation till the next date of listing.

(Prakash Krishna,J)

Order Date :- 4.5.2012

MK/