Mohammad Salim vs Commissioner Vindhyachal ...
2013 Latest Caselaw 6462 ALL

Citation : 2013 Latest Caselaw 6462 ALL
Judgement Date : 11 October, 2013

Allahabad High Court

Mohammad Salim vs Commissioner Vindhyachal ... on 11 October, 2013

Bench: Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 34975 of 2008
 

 
Petitioner :- Mohammad Salim
 
Respondent :- Commissioner Vindhyachal Mandal, Mirzapur & Others
 
Counsel for Petitioner :- Ram Lakhan Kashyap,Rajesh Tiwari,Shamim Ahmad
 
Counsel for Respondent :- C.S.C.,Anuj Kumar
 
Hon'ble Bharati Sapru,J.

Cause shown is sufficient ; in view of the facts stated in the affidavit filed along with the restoration application, the order dated 08.03.2013 dismissing the writ petition in default is recalled. The writ petition is restored to its original position.

List this matter before the appropriate Court in the next cause list.

This matter may not be treated as tied up or part heard to me.

Order Date :- 11.10.2013

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Hon'ble Bharati Sapru,J.

Order on the Restoration Application

Allowed.

For order, see my order of date, passed on the writ petition.

Order Date :- 11.10.2013

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