Nagar Palika Parishad ... vs Board Of Revenue U.P.And Others.
2013 Latest Caselaw 5545 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - B No. - 54886 of 2005
 
Petitioner :- Nagar Palika Parishad Bulandshahr
 
Respondent :- Board Of Revenue U.P.And Others.
 
Counsel for Petitioner :- A.K. Srivastava
 
Counsel for Respondent :- C.S.C.,K.R.Sirohi
 

 
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 :- 6.9.2013

OP

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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 15.4.2009 is recalled and the writ petition is restored to its original number.

Order Date :- 6.9.2013

OP

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Hon'ble Rajes Kumar,J.

The order dated 15.4.2009 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 6.9.2013

OP

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Hon'ble Rajes Kumar,J.

Since I am sitting in a Division Bench, the case is released. List before the appropriate Bench. It may not be treated as tied up or part heard to this Bench.

Order Date :- 6.9.2013

OP