Umesh Chandra Jain vs State Bank Of India
2017 Latest Caselaw 6762 ALL

Citation : 2017 Latest Caselaw 6762 ALL
Judgement Date : 13 November, 2017

Allahabad High Court

Umesh Chandra Jain vs State Bank Of India on 13 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 23443 of 1991
 

 
Petitioner :- Umesh Chandra Jain
 
Respondent :- State Bank Of India
 
Counsel for Petitioner :- S.C. Budhwar,S. Agarwal,V. Budhwar
 
Counsel for Respondent :- S.C.,Avinash Chand Tripathi,N. Sinha,Naveen Singh,S.N.Verma,Satish Chaturvedi,V. Singh,V.Sinha
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Cause shown is sufficient; in view of the facts stated in the affidavit filed along with the restoration application, the order dated 24.01.2017 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 :- 13.11.2017

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