Arvind Kumar Saxena vs State Of U.P.& Others
2013 Latest Caselaw 4269 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 
Case :- WRIT - A No. - 20059 of 1995
 
Petitioner :- Arvind Kumar Saxena
 
Respondent :- State Of U.P.& Others
 
Counsel for Petitioner :- Shyamji Gaur
 
Counsel for Respondent :- .../C.S.C
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

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

Order Date :- 18.7.2013

OP

'

Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The order dated 19.12.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 18.7.2013

OP

'

Hon'ble Rajes Kumar,J.

The order dated 19.12.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 18.7.2013

OP

Hon'ble Rajes Kumar,J.

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

Order Date :- 18.7.2013

OP