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Rama Shankar vs Civil Judge (Senior Division) ...
2018 Latest Caselaw 2358 ALL

Citation : 2018 Latest Caselaw 2358 ALL
Judgement Date : 6 September, 2018

Allahabad High Court
Rama Shankar vs Civil Judge (Senior Division) ... on 6 September, 2018
Bench: Kaushal Jayendra Thaker



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 
Case :- WRIT - C No. - 18250 of 2006
 
Petitioner :- Rama Shankar
 
Respondent :- Civil Judge (Senior Division) Mainpuri And Others
 
Counsel for Petitioner :- K. Ajit,Arvind Srivastava Iii
 
Counsel for Respondent :- SC,K B Dixit,Shobhit Saxena
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Civil Misc. Restoration Application No.29157 of 2015

Heard learned counsel for the petitioner. None appeared for respondent no. 3, 4 and 5 when the matter is called out. 

For the reasons disclosed in the affidavit filed in support of the restoration application, cause shown constitutes sufficient cause, consequently, restoration application is allowed. The order dated 3.12.2014, dismissing  the writ petition  is recalled and the writ petition is restored to its original number.

Order Date :- 6.9.2018/Mukesh

Case :- WRIT - C No. - 18250 of 2006

Petitioner :- Rama Shankar

Respondent :- Civil Judge (Senior Division) Mainpuri And Others

Counsel for Petitioner :- K. Ajit,Arvind Srivastava Iii

Counsel for Respondent :- SC,K B Dixit,Shobhit Saxena

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 No.29157 of 2015.

Digitalalization Center shall send the file on or before 20th September, 2018. 

List on 28th September, 2018.

Order Date :- 6.9.2018/Mukesh

Case :- WRIT - C No. - 18250 of 2006

Petitioner :- Rama Shankar

Respondent :- Civil Judge (Senior Division) Mainpuri And Others

Counsel for Petitioner :- K. Ajit,Arvind Srivastava Iii

Counsel for Respondent :- SC,K B Dixit,Shobhit Saxena

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Civil Misc.Delay Condonation Application No.29154 of 2015

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 :- 6.9.2018/Mukesh

 

 

 
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