Raj Narain Pandey vs B.S.A., Azamgarh And Anr
2013 Latest Caselaw 790 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 21866 of 1998
 
Petitioner :- Raj Narain Pandey
 
Respondent :- B.S.A., Azamgarh And Anr
 
Petitioner Counsel :- Irshad Ali
 
Respondent Counsel :- S.C.,N.D.Rai,S.M.Mishra
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 21.9.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 11.4.2013

OP

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Case :- WRIT - A No. - 21866 of 1998

Petitioner :- Raj Narain Pandey

Respondent :- B.S.A., Azamgarh And Anr

Petitioner Counsel :- Irshad Ali

Respondent Counsel :- S.C.,N.D.Rai,S.M.Mishra

Hon'ble Rajes Kumar,J.

The order dated 21.9.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 11.4.2013

OP

'

Case :- WRIT - A No. - 21866 of 1998

Petitioner :- Raj Narain Pandey

Respondent :- B.S.A., Azamgarh And Anr

Petitioner Counsel :- Irshad Ali

Respondent Counsel :- S.C.,N.D.Rai,S.M.Mishra

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 :- 11.4.2013

OP