Suraj Prasad & Another vs The D.M., Varanasi & Others
2012 Latest Caselaw 4122 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - C No. - 31419 of 1996
 
Petitioner :- Suraj Prasad & Another
 
Respondent :- The D.M., Varanasi & Others
 
Petitioner Counsel :- D.S.P. Singh,S.P. Singh
 
Respondent Counsel :- C.S.C.,Sanjiv Singh
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

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

Order Date :- 12.9.2012

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Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 3.1.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 12.9.2012

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Hon'ble Rajes Kumar,J.

The order dated 3.1.2012 is recalled. The writ petition is restored to its original number. 

For order see order of date passed on restoration application. 

Order Date :- 12.9.2012

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Hon'ble Rajes Kumar,J.

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

Order Date :- 12.9.2012

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