Ram Jeet Singh vs Union Of India And Others
2019 Latest Caselaw 2933 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 13073 of 2010
 

 
Petitioner :- Ram Jeet Singh
 
Respondent :- Union Of India And Others
 
Counsel for Petitioner :- Sudama Ram,Shashi Kant Sharma
 
Counsel for Respondent :- Govind Saran,Rajnish Kumar Rai,S.C.,Sushil Kumar Srivastava
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The petition was dismissed for want of prosecution on 2.7.2018. The application to recall the above order has been moved but there is a slight delay. We are satisfied that the petitioner was prevented by the sufficient cause for filing the restoration application within time.

Accordingly, the delay in filing the restoration application is condoned.

The Delay Condonation Application No.11 of 2018 is allowed.

The cause shown for the absence is sufficient.

Accordingly, order dated 2.7.2018 is recalled and the writ petition is directed to be restored to its original number.

The Restoration Application No.12 of 2018 is also allowed.

Order Date :- 15.4.2019

Pramod Tripathi