Radha Mohan vs Union Of India & Others
2017 Latest Caselaw 5739 ALL

Citation : 2017 Latest Caselaw 5739 ALL
Judgement Date : 25 October, 2017

Allahabad High Court

Radha Mohan vs Union Of India & Others on 25 October, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 1819 of 2010
 

 
Petitioner :- Radha Mohan
 
Respondent :- Union Of India & Others
 
Counsel for Petitioner :- R.A. Upadhyay
 
Counsel for Respondent :- A.S.G.I.,Dr.Ashok Nigam,Rahul Pandey,S.C.
 

 
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 22.08.2014 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 :- 25.10.2017

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