Brahma Deo Misra vs Zila Commandant Home Guards Alld. ...
2012 Latest Caselaw 4711 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 31975 of 1999
 
Petitioner :- Brahma Deo Misra
 
Respondent :- Zila Commandant Home Guards Alld. & Others
 
Petitioner Counsel :- R.R.Shivahare,R.V. Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 9.8.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 3.10.2012

OP

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Case :- WRIT - A No. - 31975 of 1999

Petitioner :- Brahma Deo Misra

Respondent :- Zila Commandant Home Guards Alld. & Others

Petitioner Counsel :- R.R.Shivahare,R.V. Mishra

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

The order dated 9.8.2012 is recalled. The writ petition is restored to its original number.

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

Order Date :- 3.10.2012

OP

'

Case :- WRIT - A No. - 31975 of 1999

Petitioner :- Brahma Deo Misra

Respondent :- Zila Commandant Home Guards Alld. & Others

Petitioner Counsel :- R.R.Shivahare,R.V. Mishra

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

List in the next cause list before the appropriate Bench showing the name of Sri R.V. Mishra as counsel for the petitioner.

Order Date :- 3.10.2012

OP