Dharm Das & Another vs B.S.A.& Others
2013 Latest Caselaw 1363 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 3572 of 1991
 
Petitioner :- Dharm Das & Another
 
Respondent :- B.S.A.& Others
 
Petitioner Counsel :- U.K. Saxena,M.S.Rajpoot,M.Singh,R.K. Singh,R.K. Tiwari,R.K.Singh Rajpoot
 
Respondent Counsel :- D.P. Singh,B. Ram,S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 24.8.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 25.4.2013

OP

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Hon'ble Rajes Kumar,J.

The order dated 24.8.2012 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

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Hon'ble Rajes Kumar,J.

Supplementary affidavit has been filed by petitioner no. 1. The same may be placed on record.

Sri D.P. Singh, learned counsel for the respondent prays for and is granted two weeks time to file reply.

List before the appropriate Bench in week commencing 13.5.2013. It shall not be treated as tied up or part heard to this Bench.

Order Date :- 25.4.2013

OP