Vedic Technical And Uddyogic ... vs State Of U.P.& Others
2013 Latest Caselaw 221 ALL

Citation : 2013 Latest Caselaw 221 ALL
Judgement Date : 3 April, 2013

Allahabad High Court

Vedic Technical And Uddyogic ... vs State Of U.P.& Others on 3 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 304 of 1991
 

 
Petitioner :- Vedic Technical And Uddyogic Inter College
 
Respondent :- State Of U.P.& Others
 
Petitioner Counsel :- S.C.,Aslam Ali,R.K. Rajoria
 
Respondent Counsel :- Rakesh Tiwari
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 27.2.2013 is recalled and the appeal is restored to its original number.

Order Date :- 3.4.2013

Hon'ble Rajes Kumar,J.

The order dated 27.2.2013 is recalled and the appeal is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 3.4.2013

Hon'ble Rajes Kumar,J.

Counsel for respondent no. 3 has been elevated to the Bench. Office is directed to issue notice to the respondent no. 3 to engage another counsel.

Order Date :- 3.4.2013

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Vedic Technical And Uddyogic ... vs State Of U.P.& Others
2013 Latest Caselaw 221 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Vedic Technical And Uddyogic ... vs State Of U.P.& Others2013 Latest Caselaw 221 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Vedic Technical And Uddyogic ... vs State Of U.P.& Others
2013 Latest Caselaw 221 ALL