U.P.S.R.T.C.Agra vs State Public Services Tribunal ...
2013 Latest Caselaw 1649 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 23894 of 1995
 
Petitioner :- U.P.S.R.T.C.Agra
 
Respondent :- State Public Services Tribunal Lucknow And Another
 
Petitioner Counsel :- V.K.Singh
 
Respondent Counsel :- C.S.C.,Manvendra Singh,Nikhil Chaturvedi
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

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

Order Date :- 3.5.2013

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'

Hon'ble Rajes Kumar,J.

Civil Misc. Recall Application.

Cause shown is sufficient. The application is allowed. The order dated 20.12.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 3.5.2013

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Hon'ble Rajes Kumar,J.

The order dated 20.12.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on recall application.

Order Date :- 3.5.2013

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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 :- 3.5.2013

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