Rajendra Kumar Agarwal vs Anukur Agarwal
2016 Latest Caselaw 2302 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Civil Misc. Restoration Application No. 248420 of 2015
 
In
 
Case :- CIVIL REVISION No. - 203 of 2006
 
Revisionist :- Rajendra Kumar Agarwal
 
Opposite Party :- Ankur Agarwal
 
Counsel for Revisionist :- M.A. Qadeer,Madhur Prakash,Shamim Ahmad
 
Counsel for Opposite Party :- Renu Singh,
 

 
Hon'ble Sudhir Agarwal,J.

1. Heard Sri M.A. Qadeer, learned Senior Counsel, for applicant and Sri Imran Syed for respondent.

2. This is an application seeking restoration of revision after recall of my order dated 10.07.2015 whereby revision was dismissed for want of prosecution, though in absence of learned counsel for revisionist.

3. Cause shown for non appearance is sufficient.

4. Order dated 10.07.2015 is hereby recalled and revision is restored to its original number.

5. This application, accordingly, stands allowed.

Order Date :- 6.5.2016

Pravin

Case :- CIVIL REVISION No. - 203 of 2006

Revisionist :- Rajendra Kumar Agarwal

Opposite Party :- Ankur Agarwal

Counsel for Revisionist :- M.A. Qadeer,Madhur Prakash,Shamim Ahmad

Counsel for Opposite Party :- Renu Singh,

Hon'ble Sudhir Agarwal,J.

1. Pursuant to order of date passed on restoration application, the revision is restored to its original number.

2. Heard Sri M.A. Qadeer, learned Senior Counsel, for some time. The argument could not be concluded.

3. List for further hearing on 13.05.2016.

Order Date :- 6.5.2016

Pravin