U.P. Grameen Ewam Khetihar ... vs State Of U.P. And 5 Ors.
2014 Latest Caselaw 9668 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 28733 of 2013
 
Petitioner :- U.P. Grameen Ewam Khetihar Mazdoor Union And Another
 
Respondent :- State Of U.P. And 5 Ors.
 
Counsel for Petitioner :- Alok Kumar Gupta
 
Counsel for Respondent :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Mahesh Chandra Tripathi,J.

(Order on Restoration Application No. 358840 of 2014)

This is an application praying for recall of the order dated 27.08.2013, by which order the writ petition was dismissed for want of prosecution.

Cause shown in the recall application is bonafidey.

Application is allowed.

The order dated 27.08.2013 is hereby recalled and the writ petition is restored to its original number.

List in the next cause list.

Order Date :- 8.12.2014

VKG

Case :- WRIT - C No. - 28733 of 2013

Petitioner :- U.P. Grameen Ewam Khetihar Mazdoor Union And Another

Respondent :- State Of U.P. And 5 Ors.

Counsel for Petitioner :- Alok Kumar Gupta

Counsel for Respondent :- C.S.C.,Mahesh Narain Singh

Hon'ble Mahesh Chandra Tripathi,J.

Restored.

For orders, see order of date passed on C.M. Restoration Application No. 358840 of 2014.

Order Date :- 8.12.2014/VKG

Case :- WRIT - C No. - 28733 of 2013

Petitioner :- U.P. Grameen Ewam Khetihar Mazdoor Union And Another

Respondent :- State Of U.P. And 5 Ors.

Counsel for Petitioner :- Alok Kumar Gupta

Counsel for Respondent :- C.S.C.,Mahesh Narain Singh

Hon'ble Mahesh Chandra Tripathi,J.

(Order on Delay Condonation Application No. 358837 of 2014)

Heard.

Sufficient cause has been shown to condone the delay in filing the recall application.

Application is allowed.

Delay is condoned in filing the recall application.

Order Date :- 8.12.2014/VKG