Mahabeer Prasad vs D.B.E.O. Fatehpur And Others
2013 Latest Caselaw 7211 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 4326 of 2000
 
Petitioner :- Mahabeer Prasad
 
Respondent :- D.B.E.O. Fatehpur And Others
 
Counsel for Petitioner :- Pradeep Verma,Bramhnarayam Singh Rathor,Mahavir Verma,R.S.Mishra,Rahul Jain,Rakesh Prasad,S.S.Sachan
 
Counsel for Respondent :- C.S.C.,Shashi Nandan,Udayan Nandan
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

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

Order Date :- 29.11.2013

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Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The order dated 17.8.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 29.11.2013

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Hon'ble Rajes Kumar,J.

The order dated 17.8.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 29.11.2013

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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 :- 29.11.2013

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