A.A.Shakeel vs Union Of India And Others
2014 Latest Caselaw 411 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 52260 of 2004
 
Petitioner :- A.A.Shakeel
 
Respondent :- Union Of India And Others
 
Counsel for Petitioner :- Ram Kumar Nigam,R.L.Shukla
 
Counsel for Respondent :- Govind Saran,S.C.,S.R. Nigam,S.R.Niranjan
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Delay Condonation Application.

Cause shown is sufficient. The application is allowed. The delay in filing the restoration application is condoned.

Order Date :- 1.4.2014

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Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 17.10.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 1.4.2014

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Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

The order dated 17.10.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 1.4.2014

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Case :- WRIT - A No. - 52260 of 2004

Petitioner :- A.A.Shakeel

Respondent :- Union Of India And Others

Counsel for Petitioner :- Ram Kumar Nigam,R.L.Shukla

Counsel for Respondent :- Govind Saran,S.C.,S.R. Nigam,S.R.Niranjan

Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Substitution Application.

This is the application by the heirs of sole petitioner-A.A. Shakeel for the substitution/impleadment of their names. The application is allowed. In front of name of sole petitioner-A.A. Shakeel, the word since deceased be mentioned and the names of legal heirs mentioned in the prayer be impleaded/substituted. The substitution be carried out within one week.

Order Date :- 1.4.2014

OP