Mohd. Mian Zaidi vs Aligarh Muslim University & ...
2013 Latest Caselaw 4803 ALL

Citation : 2013 Latest Caselaw 4803 ALL
Judgement Date : 31 July, 2013

Allahabad High Court

Mohd. Mian Zaidi vs Aligarh Muslim University & ... on 31 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 
Case :- WRIT - A No. - 9219 of 1999
 
Petitioner :- Mohd. Mian Zaidi
 
Respondent :- Aligarh Muslim University & Others
 
Counsel for Petitioner :- A.M. Zaidi,M.H.Khan
 
Counsel for Respondent :- Dilip Gupta,S.C.,Shashank Shekhar,Suneeta Agarwal
 

 
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 7.11.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 31.7.2013

Hon'ble Rajes Kumar,J.

The order dated 7.11.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 31.7.2013

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 :- 31.7.2013