Lal Digdarshan Singh vs Nagar Palika Parishad Etawah ...
2016 Latest Caselaw 4135 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 13293 of 1999
 
Petitioner :- Lal Digdarshan Singh
 
Respondent :- Nagar Palika Parishad Etawah Through Executive Officer & Ors
 
Counsel for Petitioner :- D.K. Singh
 
Counsel for Respondent :- S.C.,Pradeep Kumar
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Delay Condonation Application No.385891 of 2014.

 Heard.

Sufficient cause has been shown in paragraph nos. 4, 5 and 6 of the affidavit.  The delay condonation application is allowed and the delay in filing the restoration application is condoned.

Order Date :- 12.7.2016

AU

Case :- WRIT - A No. - 13293 of 1999

Petitioner :- Lal Digdarshan Singh

Respondent :- Nagar Palika Parishad Etawah Through Executive Officer & Ors

Counsel for Petitioner :- D.K. Singh

Counsel for Respondent :- S.C.,Pradeep Kumar

Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Restoration Application No.385895 of 2014.

Heard.

Restoration application is allowed. Order dated 17.04.2014 is recalled and the writ petition is restored to its original number.

Order Date :- 12.7.2016

AU

Case :- WRIT - A No. - 13293 of 1999

Petitioner :- Lal Digdarshan Singh

Respondent :- Nagar Palika Parishad Etawah Through Executive Officer & Ors

Counsel for Petitioner :- D.K. Singh

Counsel for Respondent :- S.C.,Pradeep Kumar

Hon'ble Pradeep Kumar Singh Baghel,J.

Restored.

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

Order Date :- 12.7.2016

AU

Case :- WRIT - A No. - 13293 of 1999

Petitioner :- Lal Digdarshan Singh

Respondent :- Nagar Palika Parishad Etawah Through Executive Officer & Ors

Counsel for Petitioner :- D.K. Singh

Counsel for Respondent :- S.C.,Pradeep Kumar

Hon'ble Pradeep Kumar Singh Baghel,J.

List before appropriate bench.

Order Date :- 12.7.2016

AU