Radha Krishna Tiwari vs Director,Indian Institute Of ...
2013 Latest Caselaw 5585 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 15535 of 1995
 
Petitioner :- Radha Krishna Tiwari
 
Respondent :- Director,Indian Institute Of Technology And Others
 
Counsel for Petitioner :- I.P.Singh,J.P. Singh
 
Counsel for Respondent :- S.C.,Dinesh Kakkar,Yashwant Verma
 

 
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 8.11.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 6.9.2013

OP

'

Hon'ble Rajes Kumar,J.

The order dated 8.11.2012 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

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