Manoj Kumar Shukla vs Kanpur Electricity Supply ...
2018 Latest Caselaw 3195 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 24
 
Case :- WRIT - A No. - 73372 of 2010
 
Petitioner :- Manoj Kumar Shukla
 
Respondent :- Kanpur Electricity Supply Company Limited. Kesco
 
Counsel for Petitioner :- S. N. Dubey
 
Counsel for Respondent :- Sandeep Kumar Srivastava,Komal Mehrotra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

Called in revised. None appeared on behalf of respondent.

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 26.8.2014, dismissing  the writ petition  is recalled and the writ petition is restored to its original number.

Order Date :- 10.10.2018/Mukesh

Case :- WRIT - A No. - 73372 of 2010

Petitioner :- Manoj Kumar Shukla

Respondent :- Kanpur Electricity Supply Company Limited. Kesco

Counsel for Petitioner :- S. N. Dubey

Counsel for Respondent :- Sandeep Kumar Srivastava,Komal Mehrotra

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc.Delay Condonation Application)

Cause shown for delay in filing the restoration application is to the satisfaction of the Court.

Application is allowed, and the delay in filing the restoration application is condoned.

Order Date :- 10.10.2018/Mukesh

Case :- WRIT - A No. - 73372 of 2010

Petitioner :- Manoj Kumar Shukla

Respondent :- Kanpur Electricity Supply Company Limited. Kesco

Counsel for Petitioner :- S. N. Dubey

Counsel for Respondent :- Sandeep Kumar Srivastava,Komal Mehrotra

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Writ petition is restored to its original number.

For order see order of date passed on Civil Misc. Restoration Application.

List on 2.11.2018.

Order Date :- 10.10.2018/Mukesh