New India Assurance Co. Ltd. vs Session Judge & Others
2016 Latest Caselaw 4441 ALL

Citation : 2016 Latest Caselaw 4441 ALL
Judgement Date : 21 July, 2016

Allahabad High Court

New India Assurance Co. Ltd. vs Session Judge & Others on 21 July, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 2348 of 1996
 

 
Applicant :- New India Assurance Co. Ltd.
 
Opposite Party :- Session Judge & Others
 
Counsel for Applicant :- Poonam Srivastava
 
Counsel for Opposite Party :- A.G.A.,P. Ganguly,Rajendra Rai
 

 
Hon'ble Naheed Ara Moonis,J.

The applicant has filed restoration application with a prayer to recall the order dated 28.9.2010 whereby the instant application was dismissed for want of prosecution. The restoration application has been filed alongwith an affidavit within time. The averments made in the affidavits are sufficient to allow the restoration application.

Accordingly, the order dated 28.9.2010 is hereby recalled. The restoration application is allowed.

Office is directed to restore its original number.

The matter pertains to the year 1996.

Let the case be listed peremptorily in the next cause list.

Order Date :- 21.7.2016

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2016 Latest Caselaw 4441 ALL

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New India Assurance Co. Ltd. vs Session Judge & Others
2016 Latest Caselaw 4441 ALL