Imran Ahmad vs D.I.O.S.
2012 Latest Caselaw 4887 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 5869 of 1992
 

 
Petitioner :- Imran Ahmad
 
Respondent :- D.I.O.S.
 
Petitioner Counsel :- A.K. Sharma
 
Respondent Counsel :- S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

On 16.8.2012, notice was issued to respondent no. 2. Learned Standing Counsel as well as respondent no. 2 were directed to file counter affidavit. Office has reported that notice has been sent to respondent no. 2 by registered post. Neither acknowledgment receipt nor unserved notice has been returned back in the office. No counter affidavit has been filed by the learned Standing Counsel.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The delay in filing the restoration application is condoned.

Order Date :- 8.10.2012

OP

Case :- WRIT - A No. - 5869 of 1992

Petitioner :- Imran Ahmad

Respondent :- D.I.O.S.

Petitioner Counsel :- A.K. Sharma

Respondent Counsel :- S.C.

Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The order dated 31.3.1999 is recalled and the writ petition is restored to its original number.

Order Date :- 8.10.2012

OP

Case :- WRIT - A No. - 5869 of 1992

Petitioner :- Imran Ahmad

Respondent :- D.I.O.S.

Petitioner Counsel :- A.K. Sharma

Respondent Counsel :- S.C.

Hon'ble Rajes Kumar,J.

The order dated 31.3.1999 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 8.10.2012

OP

Case :- WRIT - A No. - 5869 of 1992

Petitioner :- Imran Ahmad

Respondent :- D.I.O.S.

Petitioner Counsel :- A.K. Sharma

Respondent Counsel :- S.C.

Hon'ble Rajes Kumar,J.

List in the next cause list.

Order Date :- 8.10.2012

OP