Smt.Krishna Kumari vs U.P.Rajya Parivahan Nigam
2018 Latest Caselaw 2296 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER No. - 106 of 1991
 

 
Appellant :- Smt.Krishna Kumari
 
Respondent :- U.P.Rajya Parivahan Nigam
 
Counsel for Appellant :- Ved Prakash,Sapana Verma
 
Counsel for Respondent :- Prashant Kumar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application No.673 of 2006)

1.  Called in revised. None present.

2.  For the reasons disclosed in the affidavit filed in support of the restoration application, cause shown constitutes sufficient cause, consequently, restoration application is allowed. Order dated 2.2.2006 dismissing  the appeal is recalled and the appeal is restored to its original number.

Order Date :- 31.8.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 106 of 1991

Appellant :- Smt.Krishna Kumari

Respondent :- U.P.Rajya Parivahan Nigam

Counsel for Appellant :- Ved Prakash,Sapana Verma

Counsel for Respondent :- Prashant Kumar

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1.  Appeal is restored to its original number.

2.  For order see our order of date passed on Civil Misc. Restoration Application No.673 of 2006.

3.  List on 7th September, 2018.

Order Date :- 31.8.2018/Mukesh