Banarsi Lal Khurana vs State Of U.P. & Others
2013 Latest Caselaw 889 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT TAX No. - 1672 of 2006
 
Petitioner :- Banarsi Lal Khurana
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Anuag Jauhari,R.K. Srivastava,Vinod Sinha
 
Respondent Counsel :- C.S.C.
 
Hon'ble Rajes Kumar,J.

Hon'ble Mrs. Jayashree Tiwari,J.

Civil Misc. Delay Condonation Application.

Cause shown is sufficient. The delay in filing the restoration application is condoned. The application is allowed.

Order Date :- 12.4.2013

OP

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Hon'ble Rajes Kumar,J.

Hon'ble Mrs. Jayashree Tiwari,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 28.1.2010 is recalled and the writ petition is restored to its original number.

Order Date :- 12.4.2013

OP

'

Hon'ble Rajes Kumar,J.

Hon'ble Mrs. Jayashree Tiwari,J.

The order dated 28.1.2010 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 12.4.2013

OP

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Hon'ble Rajes Kumar,J.

Hon'ble Mrs. Jayashree Tiwari,J.

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

Order Date :- 12.4.2013/OP