R. Singh vs Collector
2013 Latest Caselaw 1358 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 14098 of 1993
 
Petitioner :- R. Singh
 
Respondent :- Collector
 
Petitioner Counsel :- R.N. Sharma,Dinesh Tiwari
 
Respondent Counsel :- S.C.
 

 
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 :- 25.4.2013

OP

'

Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient.  The application is allowed. The order dated 16.7.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 25.4.2013

OP

'

Hon'ble Rajes Kumar,J.

The order dated 16.7.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 25.4.2013

OP

'

Hon'ble Rajes Kumar,J.

List before the appropriate Bench in the next cause list. It shall not be treated as tied up or part heard to this Bench. 

Order Date :- 25.4.2013

OP