Balbir Ram vs A.C.
2018 Latest Caselaw 3437 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - C No. - 43167 of 1993
 
Petitioner :- Balbir Ram
 
Respondent :- A.C.
 
Counsel for Petitioner :- V.C. Srivastava,Anupam Kulshrestha
 
Counsel for Respondent :- S.C.,K.B. Garg,V.K. Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

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 18.5.2017, dismissing  the petition is recalled and the petition is restored to its original number.

Order Date :- 30.10.2018/Mukesh

Case :- WRIT - C No. - 43167 of 1993

Petitioner :- Balbir Ram

Respondent :- A.C.

Counsel for Petitioner :- V.C. Srivastava,Anupam Kulshrestha

Counsel for Respondent :- S.C.,K.B. Garg,V.K. Singh

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 :- 30.10.2018/Mukesh

Case :- WRIT - C No. - 43167 of 1993

Petitioner :- Balbir Ram

Respondent :- A.C.

Counsel for Petitioner :- V.C. Srivastava,Anupam Kulshrestha

Counsel for Respondent :- S.C.,K.B. Garg,V.K. Singh

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Petition is restored to its original number.

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

List before the Court taking up such matters. 

Order Date :- 30.10.2018/Mukesh