Smt. Basmati Devi vs Union Of India Thru.It'S Secy. And ...
2013 Latest Caselaw 1553 ALL

Citation : 2013 Latest Caselaw 1553 ALL
Judgement Date : 1 May, 2013

Allahabad High Court

Smt. Basmati Devi vs Union Of India Thru.It'S Secy. And ... on 1 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 33732 of 2012
 

 
Petitioner :- Smt. Basmati Devi
 
Respondent :- Union Of India Thru.It'S Secy. And Others
 
Petitioner Counsel :- Neeraj Kumar Pandey
 
Respondent Counsel :- A.S.G.I.,S.M.Dayal
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 1.8.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 1.5.2013

Hon'ble Rajes Kumar,J.

The order dated 1.8.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 1.5.2013

Hon'ble Rajes Kumar,J.

List in the next cause list.

Order Date :- 1.5.2013

Download the LatestLaws.com Mobile App