Smt. Neelu Misra vs The State Of U.P. Through The ...
2013 Latest Caselaw 1714 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 12229 of 1995
 
Petitioner :- Smt. Neelu Misra
 
Respondent :- The State Of U.P. Through The Labour Secretary And Others
 
Petitioner Counsel :- S.Prakash,H N Singh
 
Respondent Counsel :- .../C.S.C.
 

 
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 :- 6.5.2013

OP

Hon'ble Rajes Kumar,J.

Civil Misc. Restotation Application.

Cause shown is sufficient. The application is allowed. The order dated 2.1.2013 is recalled and the writ petition is restored to its original number.

Order Date :- 6.5.2013

OP

Hon'ble Rajes Kumar,J.

The order dated 2.1.2013 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 6.5.2013

OP

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 :- 6.5.2013

OP