Brij Pal Singh And Others vs Raja Ram
2012 Latest Caselaw 2201 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Case :- SECOND APPEAL No. - 280 of 2012
 
Petitioner :- Brij Pal Singh And Others
 
Respondent :- Raja Ram
 
Petitioner Counsel :- Vinod Kumar Shukla
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. RECALL/RESTORATION APPLICATION NO. 92793 OF 2012.

Heard learned counsel for the appellant.

Cause shown is sufficient. The order dated 14.3.2012 is recalled. The appeal is restored to its original number. The application is allowed.

Order Date :- 25.5.2012

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Case :- SECOND APPEAL No. - 280 of 2012

Petitioner :- Brij Pal Singh And Others

Respondent :- Raja Ram

Petitioner Counsel :- Vinod Kumar Shukla

Hon'ble Rajes Kumar,J.

The order dated 14.3.2012 is recalled. The appeal is restored to its original number.

For orders, see order of date passed on restoration application.

Order Date :- 25.5.2012

OP

Case :- SECOND APPEAL No. - 280 of 2012

Petitioner :- Brij Pal Singh And Others

Respondent :- Raja Ram

Petitioner Counsel :- Vinod Kumar Shukla

Hon'ble Rajes Kumar,J.

List it before the appropriate Bench. It may not be treated as part heard or tied up.

Order Date :- 25.5.2012

OP