Amar Singh & Another vs Distt. Inspector Of Schools Alld. ...
2013 Latest Caselaw 2112 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 30906 of 1999
 

 
Petitioner :- Amar Singh & Another
 
Respondent :- Distt. Inspector Of Schools Alld. & Others
 
Petitioner Counsel :- Ashok Khare,M.K.Pandey,Prakash Bahadur,R. Kant,S.D. Shukla,Swati Agrawal,U.N. Sharma
 
Respondent Counsel :- C.S.C.,A. Khanna,A.Khare,Dr.G.S.D.Misra,Rakesh Bahadur,S.D. Mishra
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 31.1.2013 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 31.1.2013 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 14.5.2013

OP

'

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