Zila Panchayat, Fatehpur, ... vs State Of U.P. And Others
2012 Latest Caselaw 1899 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 63030 of 2009
 

 
Petitioner :- Zila Panchayat, Fatehpur, Through Its Chairman
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- J.B. Singh
 
Respondent Counsel :- C.S.C.,Ashok Kumar Pandey
 

 
Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Restoration Application No. 339656 of 2010.

List revised. None is present on behalf of the respondents.

Cause shown is sufficient.

The order dated 21.7.2010 dismissing the writ petition in default is recalled.  The delay in filing the restoration application is condoned.

The writ petition is restored to its original number.

List before appropriate Bench in the next cause list.

Order Date :- 18.5.2012

MK/

Hon'ble Prakash Krishna,J.

Order on delay condonation application.

Delay condoned.

For order see order of date passed on restoration application.

Order Date :- 18.5.2012

MK/

Hon'ble Prakash Krishna,J.

Order on writ petition.

Restored.

For order see order of date passed on restoration application.

Order Date :- 18.5.2012

MK/