Ram Het Sharma vs Regional Dy. Dirctor, Basic ...
2013 Latest Caselaw 4546 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 
Case :- WRIT - A No. - 21228 of 2000
 
Petitioner :- Ram Het Sharma
 
Respondent :- Regional Dy. Dirctor, Basic Education & Others
 
Counsel for Petitioner :- V.P. Varshney
 
Counsel for Respondent :- C.S.C.,O.P.Sharma
 

 
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 :- 25.7.2013

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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 :- 25.7.2013

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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 :- 25.7.2013

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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 :- 25.7.2013

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