Sachchida Nand Rai vs Dy. Director Of Education & Others
2013 Latest Caselaw 562 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 25499 of 1997
 
Petitioner :- Sachchida Nand Rai
 
Respondent :- Dy. Director Of Education & Others
 
Petitioner Counsel :- M.D.Singh,Prakash Padia,R.G. Padia,R.S. Gupta
 
Respondent Counsel :- S.C.,I.R. Singh,J.P. Singh,Mrs. Swati Agrawal
 

 
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 :- 8.4.2013

OP

Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 11.12.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 8.4.2013

OP

Hon'ble Rajes Kumar,J.

The order dated 11.12.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 8.4.2013

OP

'

Hon'ble Rajes Kumar,J.

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

Order Date :- 8.4.2013

OP