Chandra Pal vs D.D.C. And Others
2012 Latest Caselaw 1904 ALL

Citation : 2012 Latest Caselaw 1904 ALL
Judgement Date : 18 May, 2012

Allahabad High Court

Chandra Pal vs D.D.C. And Others on 18 May, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - B No. - 41742 of 2011
 

 
Petitioner :- Chandra Pal
 
Respondent :- D.D.C. And Others
 
Petitioner Counsel :- Girish Chandra Yadav,Amitabh Agarwal
 
Respondent Counsel :- C.S.C.,Sunil Kumar
 

 
Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Restoration Application No. 317079 of 2011

Heard the learned counsel for the applicant.

Cause shown is sufficient.

The order dated 10.10.2011 dismissing the writ petition for want of prosecution is recalled.

The writ petition is restored to its original number provided the petitioner takes steps to serve the private respondent within a period of one week in the office.

(Prakash Krishna,J)

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.

(Prakash Krishna,J)

Order Date :- 18.5.2012

MK/

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