Smt.Durga Devi vs The Director,Rajya Krishi ...
2015 Latest Caselaw 1628 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 
Civil Misc. Restoration Application No. 195532 of 2015
 
IN
 
Case :- WRIT - A No. - 5398 of 2013
 

 
Petitioner :- Smt.Durga Devi
 
Respondent :- The Director,Rajya Krishi Utpadan Mandi Parishad And Ors.
 
Counsel for Petitioner :- K.Kumar Tripathi
 
Counsel for Respondent :- Satish Mandhyan,Mansoor Ahmad,SC
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the applicant-petitioner.

The restoration application has been filed within a time by the learned counsel for the the applicant-petitioner. 

Cause shown in the restoration application is sufficient.  The application is allowed.  The order dated 05.05.2015 dismissing the writ petition in default is recalled. The writ petition is restored to its original number.   The interim order, if any, is also revived. 

List after two weeks.

(Mahesh Chandra Tripathi,J)

Order Date :- 4.8.2015

M Zaid

Case :- WRIT - A No. - 5398 of 2013

Petitioner :- Smt.Durga Devi

Respondent :- The Director,Rajya Krishi Utpadan Mandi Parishad And Ors.

Counsel for Petitioner :- K.Kumar Tripathi

Counsel for Respondent :- Satish Mandhyan,Mansoor Ahmad,SC

Hon'ble Mahesh Chandra Tripathi,J.

For orders, see order of date passed on Civil Misc. Restoration Application No. 195532 of 2015.

Order Date :- 4.8.2015

M Zaid