R.K. Sharma vs P.A.
2013 Latest Caselaw 5561 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 33747 of 1994
 
Petitioner :- R.K. Sharma
 
Respondent :- P.A.
 
Counsel for Petitioner :- Digvijai Singh,Ak Singh
 
Counsel for Respondent :- Sc,C.K. Rai
 

 
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

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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 27.7.2012 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 27.7.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 6.9.2013

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Hon'ble Rajes Kumar,J.

Since I am sitting in a Division Bench, therefore, 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