Mohan Chauhan vs State Of U.P.Thru Principal ...
2013 Latest Caselaw 4793 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 
Case :- WRIT - A No. - 2805 of 2013
 
Petitioner :- Mohan Chauhan
 
Respondent :- State Of U.P.Thru Principal Secretary & Ors.
 
Counsel for Petitioner :- Chandra Prakash,R.S.P. Rao
 
Counsel for Respondent :- C.S.C.
 

 
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 22.1.2013 is recalled and the writ petition is restored to its original number.

Order Date :- 31.7.2013

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Hon'ble Rajes Kumar,J.

The order dated 22.1.2013 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 31.7.2013

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Hon'ble Rajes Kumar,J.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

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

Order Date :- 31.7.2013

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