Pratap Singh vs Commissioner, Kanpur Mandal And ...
2018 Latest Caselaw 3520 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - C No. - 6892 of 1998
 
Petitioner :- Pratap Singh
 
Respondent :- Commissioner, Kanpur Mandal And Ors
 
Counsel for Petitioner :- R.K. Porwar,R.O.V.S.Chauhan
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application No.307190 of 2010)

Heard learned counsel for the parties.

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 16.9.2010, dismissing the writ petition is recalled and the writ petition is restored to its original number.

Order Date :- 1.11.2018Mukesh

Case :- WRIT - C No. - 6892 of 1998

Petitioner :- Pratap Singh

Respondent :- Commissioner, Kanpur Mandal And Ors

Counsel for Petitioner :- R.K. Porwar,R.O.V.S.Chauhan

Counsel for Respondent :- C.S.C

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Writ petition is restored to its original number.

For order see order of date passed on Ref: Civil Misc. Restoration Application No.307190 of 2010.

List in the month of November, 2018 before the Court taking up such matter.

Order Date :- 1.11.2018Mukesh