Jagdish Mishra vs D.I.O.S. & Ors.
2013 Latest Caselaw 6130 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - C No. - 25223 of 1993
 
Petitioner :- Jagdish Mishra
 
Respondent :- D.I.O.S. & Ors.
 
Counsel for Petitioner :- Ganga Prasad
 
Counsel for Respondent :- S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

Despite the time being granted to the learned Standing Counsel to file counter affidavit to the application under Section 5 of the Limitation Act and the restoration application, but no counter affidavit has been filed.

In the absence of any objection, there is no reason to disbelieve the averments made in the affidavit. The application is allowed.

Order Date :- 27.9.2013

OP

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 19.12.2007 is recalled and the writ petition is restored to its original number.

Order Date :- 27.9.2013

OP

Hon'ble Rajes Kumar,J.

The order dated 19.12.2007 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 27.9.2013

OP

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 :- 27.9.2013

OP