Iqbal Ahmad And Others vs U.P.State Industrial ...
2017 Latest Caselaw 714 ALL

Citation : 2017 Latest Caselaw 714 ALL
Judgement Date : 15 May, 2017

Allahabad High Court

Iqbal Ahmad And Others vs U.P.State Industrial ... on 15 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 101 of 2010
 

 
Appellant :- Iqbal Ahmad And Others
 
Respondent :- U.P.State Industrial Development Corpn.Ltd. And Aother
 
Counsel for Appellant :- Y.D.Sharma,Pankaj Dubey
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Cause shown is sufficient; delay is condoned.

In view of the facts stated in the affidavit filed along with the restoration application, the order dated 05.03.2014 dismissing the matter in default is recalled. The writ petition is restored to its original position.

List this matter before the appropriate Court in the next cause list.

This matter may not be treated as tied up or part heard to me.

Order Date :- 15.5.2017

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