Mohan Lal Gupta vs State Of U.P. And Others
2013 Latest Caselaw 913 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 34145 of 1998
 
Petitioner :- Mohan Lal Gupta
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ashok Khare
 
Respondent Counsel :- S.C.,A.Bhushan
 
Hon'ble Rajes Kumar,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 :- 15.4.2013

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Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 9.1.2013 is recalled and the writ petition is restored to its original number.

Order Date :- 15.4.2013

OP

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Hon'ble Rajes Kumar,J.

The order dated 9.1.2013 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 15.4.2013

OP

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Hon'ble Rajes Kumar,J.

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

Order Date :- 15.4.2013

OP