Rajesh Singh vs D.M. Kaushambi & Others
2013 Latest Caselaw 2192 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- WRIT - C No. - 4160 of 2002
 

 
Petitioner :- Rajesh Singh
 
Respondent :- D.M. Kaushambi & Others
 
Petitioner Counsel :- Shashank Shekhar Singh,Dhan Raj Singh Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Delay condonation application No.25522 of 2013.

Restoration Application No.25524 of 2013.

Cause shown for delay in filing the restoration application is sufficient. Delay  condoned. Delay condonation application is allowed.

The application has been filed for recall of order dated 18.5.2012 passed by this Court.

Cause shown for non-appearance on the part of the counsel for the petitioner when the case was taken up, is sufficient. Order dated 18.5.2012 is recalled.

The restoration application is allowed.

The writ petition be restored to its original number.

Order Date :- 15.5.2013

P.P.

Case :- WRIT - C No. - 4160 of 2002

Petitioner :- Rajesh Singh

Respondent :- D.M. Kaushambi & Others

Petitioner Counsel :- Shashank Shekhar Singh,Dhan Raj Singh Yadav

Respondent Counsel :- C.S.C.

Hon'ble Mrs. Sunita Agarwal,J.

Writ Petition.

The writ petition is restored to its original number. For orders, see order of date passed on restoration application No.25524 of 2013.

List before appropriate Bench in the next cause list. It shall not be treated as part-heard or tied up to this Bench.

Order Date :- 15.5.2013/P.P.