Ram Das vs Addl. Commissioner ...
2013 Latest Caselaw 2102 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - C No. - 28239 of 1995
 
Petitioner :- Ram Das
 
Respondent :- Addl. Commissioner (Administration), Gorakhpur & Others
 
Petitioner Counsel :- P.K. Mishra
 
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 :- 14.5.2013

OP

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Hon'ble Rajes Kumar,J.

Civil  Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 4.1.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 14.5.2013

OP

'

Hon'ble Rajes Kumar,J.

The order dated 4.1.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application. 

Order Date :- 14.5.2013

OP

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Hon'ble Rajes Kumar,J.

List before the appropriate Bench, if possible in the next cause list. It may not be treated as tied up or part heard to this Bench. 

Order Date :- 14.5.2013

OP