Union Of India & Another vs Surajbhan S/O Bishambhaer Sahai
2017 Latest Caselaw 5057 ALL

Citation : 2017 Latest Caselaw 5057 ALL
Judgement Date : 5 October, 2017

Allahabad High Court

Union Of India & Another vs Surajbhan S/O Bishambhaer Sahai on 5 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 
Civil Misc.Recall / Restoration Application No. 237874 of 2016
 
IN
 

 
Case :- SECOND APPEAL No. - 1147 of 2008
 

 
Appellant :- Union Of India & Another
 
Respondent :- Surajbhan S/O Bishambhaer Sahai
 
Counsel for Appellant :- Suyash Agarwal,Addl. S.C. Union Of India
 
Counsel for Respondent :- Santosh Kumar,Raj Kumar,S. Kumar,Subodh Kumar
 

 
Hon'ble Bachchoo Lal,J.

Heard Sri Subodh Kumar, Senior Panel Counsel, on behalf of appellants, Sri Abhishek Kumar Singh, Advocate, holding brief of Sri Raj Kumar, learned counsel for the respondents.

Recall / restoration application is within time.

Cause shown is sufficient, therefore, recall / restoration application is allowed and the order dated 29.7.2016 is recalled. The second appeal is restored to its original number.

List after two weeks.

Order Date :- 5.10.2017

Gss

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