Girija Shankar vs R.I.G.S. & Others
2017 Latest Caselaw 90 ALL

Citation : 2017 Latest Caselaw 90 ALL
Judgement Date : 4 May, 2017

Allahabad High Court

Girija Shankar vs R.I.G.S. & Others on 4 May, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 32588 of 1991
 

 
Petitioner :- Girija Shankar
 
Respondent :- R.I.G.S. & Others
 
Counsel for Petitioner :- Arun Tandon,Ankush Tandon
 
Counsel for Respondent :- S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

Counsel for petitioner points out that another writ petition filed by the petitioner being writ petition no. 38089 of 1999 which was also dismissed in default and in which the restoration application filed by the petitioner is pending, has not been listed.

He prays that the said matter be also listed alongwith the instant writ petition.

List in the next cause list alongwith writ petition no. 38089 of 1999 decided on 9.1.2017.

(Manoj Kumar Gupta, J.)

Order Date :- 4.5.2017

skv

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