Hasmat Ullah vs Cat Allahabad & Others
2017 Latest Caselaw 6183 ALL

Citation : 2017 Latest Caselaw 6183 ALL
Judgement Date : 2 November, 2017

Allahabad High Court

Hasmat Ullah vs Cat Allahabad & Others on 2 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 44115 of 2000
 

 
Petitioner :- Hasmat Ullah
 
Respondent :- Cat Allahabad & Others
 
Counsel for Petitioner :- Rakesh Varma,M. Bhargava,R.K.Pandey
 
Counsel for Respondent :- S.S.C.,Ajit Kumar Singh
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,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 12.10.2004 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 :- 2.11.2017

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