Mange Ram vs Presiding Officer And Others
2014 Latest Caselaw 776 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 10089 of 2010
 
Petitioner :- Mange Ram
 
Respondent :- Presiding Officer And Others
 
Counsel for Petitioner :- Anurodh Mishra,Prakash Chandra Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.Recall/Restoration Application No. 234615  of 2013)

Heard.

Learned counsel for the applicant-petitioner submits that the restoration application has been filed within time.

Cause shown is sufficient to recall the order dated 15.7.2013.

The application is, accordingly, allowed. The order dated 15.7.2013 dismissing the writ petition in default is hereby recalled and the petition is restored to its original number.

List the petition in the next cause list before appropriate Court. It shall not be treated as tied up or part heard to this Bench.

Order Date :- 10.4.2014

SKM

Case :- WRIT - C No. - 10089 of 2010

Petitioner :- Mange Ram

Respondent :- Presiding Officer And Others

Counsel for Petitioner :- Anurodh Mishra,Prakash Chandra Yadav

Counsel for Respondent :- C.S.C.

Hon'ble Abhinava Upadhya,J.

(Order on the petition)

The petition is restored to its original number.

For details see my order of date passed on the Recall/Restoration Application.

Order Date :- 10.4.2014/SKM