M/S Bata India Limited And Another vs Appellate Authority Under ...
2014 Latest Caselaw 9063 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 12820 of 2013
 
Petitioner :- M/S Bata India Limited And Another
 
Respondent :- Appellate Authority Under Payment Of Gratuity Act And Anr.
 
Counsel for Petitioner :- Chandra Bhan Gupta
 
Counsel for Respondent :- C.S.C.,N P Singh
 

 
Hon'ble Mahesh Chandra Tripathi,J.

(Order on Restoration Application No. 107111 of 2014)

This is an application praying for recall of the order dated 10.03.2014, 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 10.03.2014 is hereby recalled and the writ petition is restored to its original number.

List in the next cause list.

Order Date :- 24.11.2014/VKG

Case :- WRIT - C No. - 12820 of 2013

Petitioner :- M/S Bata India Limited And Another

Respondent :- Appellate Authority Under Payment Of Gratuity Act And Anr.

Counsel for Petitioner :- Chandra Bhan Gupta

Counsel for Respondent :- C.S.C.,N P Singh

Hon'ble Mahesh Chandra Tripathi,J.

Restored.

For orders, see order of date passed on C.M. Restoration Application No. 107111 of 2014.

Order Date :- 24.11.2014/VKG