Murad Mian Alias Sanullah Khan vs Workman Compensation ...
2013 Latest Caselaw 1606 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - C No. - 21671 of 1995
 
Petitioner :- Murad Mian Alias Sanullah Khan
 
Respondent :- Workman Compensation Commissioner & Others
 
Petitioner Counsel :- S.A. Azmi,S.U. Khan
 
Respondent Counsel :- .../C.S.C.,A.Kumar Singh,Krishna Mohan,Sc
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

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

Order Date :- 2.5.2013

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Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

This case has been dismissed in default on 9.4.2010. The said order has been recalled on 15.4.2011. Again it has been dismissed in default on 20.12.2011. The present application is for the recalling of the order dated 20.12.2011. In the application, it is stated that the Clerk of the Advocate could not mark the case.

Cause shown is sufficient. On the facts and circumstances, the order dated 20.12.2011 is recalled and the writ petition is restored to its original number on the cost of Rs.500/- which the petitioner shall pay to the learned counsel for the respondent within two weeks.

Order Date :- 2.5.2013

OP

Hon'ble Rajes Kumar,J.

The order dated 20.12.2011 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 2.5.2013

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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 :- 2.5.2013

OP