Ravindra Pal Singh vs Up - Ziladhaikari Mawana & Another
2013 Latest Caselaw 6284 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 37961 of 1998
 
Petitioner :- Ravindra Pal Singh
 
Respondent :- Up - Ziladhaikari Mawana & Another
 
Counsel for Petitioner :- Tarun Bhatta Charya,M.K.Rajvanshi,Narendra Singh,R.P. Singh
 
Counsel for Respondent :- C.S.C.,N.C.Rajvanshi
 

 
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 :- 4.10.2013

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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 30.1.2013 is recalled and the writ petition is restored to its original number.

Order Date :- 4.10.2013

OP

Hon'ble Rajes Kumar,J.

The order dated 30.1.2013 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 4.10.2013

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Hon'ble Rajes Kumar,J.

The case is released. List before the appropriate Bench. It shall not be treated as tied up or part heard to this Bench.

Order Date :- 4.10.2013

OP