Parwati Devi & Another vs D.M., Sant Ravi Das Nagar & Others
2018 Latest Caselaw 2830 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 37039 of 2002
 
Petitioner :- Parwati Devi & Another
 
Respondent :- D.M., Sant Ravi Das Nagar & Others
 
Counsel for Petitioner :- Madan Lal Srivastava,A.P.S. Rathore,K.S. Rathore
 
Counsel for Respondent :- C.S.C,Anuj Kumar
 

 
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 13.9.2013, dismissing  the writ petition  is recalled and the writ petition is restored to its original number.

Order Date :- 25.9.2018/Mukesh

Case :- WRIT - C No. - 37039 of 2002

Petitioner :- Parwati Devi & Another

Respondent :- D.M., Sant Ravi Das Nagar & Others

Counsel for Petitioner :- Madan Lal Srivastava,A.P.S. Rathore,K.S. Rathore

Counsel for Respondent :- C.S.C,Anuj Kumar

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 :- 25.9.2018/Mukesh

Case :- WRIT - C No. - 37039 of 2002

Petitioner :- Parwati Devi & Another

Respondent :- D.M., Sant Ravi Das Nagar & Others

Counsel for Petitioner :- Madan Lal Srivastava,A.P.S. Rathore,K.S. Rathore

Counsel for Respondent :- C.S.C,Anuj Kumar

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 29th October, 2018.

Order Date :- 25.9.2018/Mukesh