Chandra Badan Dubey vs High Court, Allahabad And Anr.
2016 Latest Caselaw 1684 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 61697 of 2012
 

 
Petitioner :- Chandra Badan Dubey
 
Respondent :- High Court, Allahabad And Anr.
 
Counsel for Petitioner :- Vijendra Singh,Abhilasha Singh
 
Counsel for Respondent :- Yashwant Varma
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Delay Condonation Application No.112833 of 2016.

Heard.

The petitioner has explained the sufficient cause in paragraph nos. 2 and 3 of the affidavit filed in support of the Section 5 application.

Delay in filing the restoration application is condoned and Section 5 application is allowed.

Order Date :- 21.4.2016

AU

Case :- WRIT - A No. - 61697 of 2012

Petitioner :- Chandra Badan Dubey

Respondent :- High Court, Allahabad And Anr.

Counsel for Petitioner :- Vijendra Singh,Abhilasha Singh

Counsel for Respondent :- Yashwant Varma

Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Restoration Application No.58703 of 2015.

Heard.

Restoration application is allowed. The order dated 11.11.2014 is recalled and the writ petition is restored to its original number.

Order Date :- 21.4.2016

AU

Case :- WRIT - A No. - 61697 of 2012

Petitioner :- Chandra Badan Dubey

Respondent :- High Court, Allahabad And Anr.

Counsel for Petitioner :- Vijendra Singh,Abhilasha Singh

Counsel for Respondent :- Yashwant Varma

Hon'ble Pradeep Kumar Singh Baghel,J.

Restored.

For orders, see my order of date passed on restoration application.

Order Date :- 21.4.2016

AU

Case :- WRIT - A No. - 61697 of 2012

Petitioner :- Chandra Badan Dubey

Respondent :- High Court, Allahabad And Anr.

Counsel for Petitioner :- Vijendra Singh,Abhilasha Singh

Counsel for Respondent :- Yashwant Varma

Hon'ble Pradeep Kumar Singh Baghel,J.

List before appropriate bench.

Order Date :- 21.4.2016

AU