Yatendra Chandra @ Yatendra Kumar ... vs Addl. District Judge & Others
2014 Latest Caselaw 2775 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - C No. - 26281 of 2001
 
Petitioner :- Yatendra Chandra @ Yatendra Kumar Varshney & Others
 
Respondent :- Addl. District Judge & Others
 
Counsel for Petitioner :- Jai Narain Rajput
 
Counsel for Respondent :- C.S.C.,B.Pant,H.N.Sharma,S.C.
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.Restoration Application No. 111973 of 2014)

Heard.

Cause shown is sufficient to recall the order dated 24.2.2014.

The application is, accordingly, allowed. The order dated 24.2.2014 dismissing the writ petition  as infructuous is hereby recalled and the petition is restored to its original number.

List the petition in the next cause list before appropriate Court.

Order Date :- 9.7.2014

SKM    

Case :- WRIT - C No. - 26281 of 2001

Petitioner :- Yatendra Chandra @ Yatendra Kumar Varshney & Others

Respondent :- Addl. District Judge & Others

Counsel for Petitioner :- Jai Narain Rajput

Counsel for Respondent :- C.S.C.,B.Pant,H.N.Sharma,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 Restoration Application.

Order Date :- 9.7.2014

SKM