Bateshwar Nath Dubey vs D.I.O.S.& Others
2013 Latest Caselaw 7213 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 22861 of 1996
 
Petitioner :- Bateshwar Nath Dubey
 
Respondent :- D.I.O.S.& Others
 
Counsel for Petitioner :- P.N.Tripathi,Lok Nath Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The order dated 21.1.2013 is recalled and the writ petition is restored to its original number. The application is allowed.

Order Date :- 29.11.2013

OP

Case :- WRIT - A No. - 22861 of 1996

Petitioner :- Bateshwar Nath Dubey

Respondent :- D.I.O.S.& Others

Counsel for Petitioner :- P.N.Tripathi,Lok Nath Shukla

Counsel for Respondent :- C.S.C.

Hon'ble Rajes Kumar,J.

The order dated 21.1.2013 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 29.11.2013

OP

Case :- WRIT - A No. - 22861 of 1996

Petitioner :- Bateshwar Nath Dubey

Respondent :- D.I.O.S.& Others

Counsel for Petitioner :- P.N.Tripathi,Lok Nath Shukla

Counsel for Respondent :- C.S.C.

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

OP