Rajesh Kumar vs State Transport ...
2014 Latest Caselaw 8648 ALL

Citation : 2014 Latest Caselaw 8648 ALL
Judgement Date : 14 November, 2014

Allahabad High Court

Rajesh Kumar vs State Transport ... on 14 November, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 23777 of 1995
 

 
Petitioner :- Rajesh Kumar
 
Respondent :- State Transport Appellate...Tribunal,Lko.& Others
 
Counsel for Petitioner :- A.R.Dube
 
Counsel for Respondent :- .../C.S.C.,Samir Sharma
 

 
Hon'ble Rajan Roy,J.

Heard.

This is an application to recall the order dated 22.5.2013 by which writ petition was dismissed for want of prosecution

Cause shown is sufficient.

Application is allowed.

Accordingly, the order dated 22.5.2013 is recalled and the writ petition is restored to its original number.

List in the next cause list.

Order Date :- 14.11.2014

M.A.A.

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