Ram Kalyan Singh vs High Court Of Judicature At Alld. ...
2016 Latest Caselaw 2691 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 24023 of 2014
 
Petitioner :- Ram Kalyan Singh
 
Respondent :- High Court Of Judicature At Alld. And 2 Others
 
Counsel for Petitioner :- D.K. Singh,Satish Madhyan,V.K. Singh
 
Counsel for Respondent :- Manish Goyal,Bushra Mariam,Manish Goyal,Rajan Srivastava,S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Restoration Application No.134124 of 2016.

Heard.

Cause shown in paragraph no. 3 of the affidavit filed in support of the restoration application is sufficient.

The restoration application is allowed.

Order dated 19.04.2016 is recalled and the writ petition is restored to its original number.

Order Date :- 17.5.2016

AU

Case :- WRIT - A No. - 24023 of 2014

Petitioner :- Ram Kalyan Singh

Respondent :- High Court Of Judicature At Alld. And 2 Others

Counsel for Petitioner :- D.K. Singh,Satish Madhyan,V.K. Singh

Counsel for Respondent :- Manish Goyal,Bushra Mariam,Manish Goyal,Rajan Srivastava,S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

Restored.

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

Order Date :- 17.5.2016AU

Case :- WRIT - A No. - 24023 of 2014

Petitioner :- Ram Kalyan Singh

Respondent :- High Court Of Judicature At Alld. And 2 Others

Counsel for Petitioner :- D.K. Singh,Satish Madhyan,V.K. Singh

Counsel for Respondent :- Manish Goyal,Bushra Mariam,Manish Goyal,Rajan Srivastava,S.C.

Hon'ble Pradeep Kumar Singh Baghel,J.

List before the appropriate bench.

The interim order dated 30.04.2014 is revived.

Order Date :- 17.5.2016

AU