E.S.I.C. vs Dharam Narain
2019 Latest Caselaw 2437 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- FIRST APPEAL FROM ORDER No. - 283 of 1994
 
Appellant :- E.S.I.C.
 
Respondent :- Dharam Narain
 
Counsel for Appellant :- Rajesh Tewari
 
Counsel for Respondent :- N.K. Srivastava,Dharam Narain,N. Agarwal
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application No.40198 of 2012)

Heard.

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 5.1.2012, dismissing the appeal is recalled and the appeal is restored to its original number.

Order Date :- 3.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 283 of 1994

Appellant :- E.S.I.C.

Respondent :- Dharam Narain

Counsel for Appellant :- Rajesh Tewari

Counsel for Respondent :- N.K. Srivastava,Dharam Narain,N. Agarwal

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Appeal is restored to its original number.

For order see my order of date passed on Civil Misc. Restoration Application No.40198 of 2012.

List on 6th May, 2019.

Order Date :- 3.4.2019/Mukesh