Anrudh Bahadur Singh vs Union Of India & Others
2016 Latest Caselaw 6233 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 14749 of 1997
 

 
Petitioner :- Anrudh Bahadur Singh
 
Respondent :- Union Of India & Others
 
Counsel for Petitioner :- Tarun Bhattacharya,A.P.Tiwari,G.C. Bhattacharya,Vinay Malviya
 
Counsel for Respondent :- S.C.,Amit Negi,Dhananjay Awasthi,Samir Sharma,Satish Chatuervedi
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Restoration Application No.429117 of 2015

Heard.

The petitioner has disclosed the reason in paragraph nos. 4, 5 for the non-appearance of the counsel on 11.12.2015. Cause has been shown sufficiently. Order dated 07.12.2015 is recalled. The writ petition is restored to its original number.

Order Date :- 28.9.2016

AU

Case :- WRIT - A No. - 14749 of 1997

Petitioner :- Anrudh Bahadur Singh

Respondent :- Union Of India & Others

Counsel for Petitioner :- Tarun Bhattacharya,A.P.Tiwari,G.C. Bhattacharya,Vinay Malviya

Counsel for Respondent :- S.C.,Amit Negi,Dhananjay Awasthi,Samir Sharma,Satish Chatuervedi

Hon'ble Pradeep Kumar Singh Baghel,J.

Restored.

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

Order Date :- 28.9.2016

AU

Case :- WRIT - A No. - 14749 of 1997

Petitioner :- Anrudh Bahadur Singh

Respondent :- Union Of India & Others

Counsel for Petitioner :- Tarun Bhattacharya,A.P.Tiwari,G.C. Bhattacharya,Vinay Malviya

Counsel for Respondent :- S.C.,Amit Negi,Dhananjay Awasthi,Samir Sharma,Satish Chatuervedi

Hon'ble Pradeep Kumar Singh Baghel,J.

List in the next cause list.

Order Date :- 28.9.2016

AU