Habil Raman vs Central Administrative Tribunal ...
2019 Latest Caselaw 2947 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 17190 of 2016
 

 
Petitioner :- Habil Raman
 
Respondent :- Central Administrative Tribunal Allahabad And 2 Others
 
Counsel for Petitioner :- Alok Krishan Tripathi,Alok Kumar Srivastava,Pratik Chandra,Vijay Prakash Mishra
 
Counsel for Respondent :- Manoj Kumar Sharma,Prashant Mathur
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The petition was dismissed for want of prosecution on 27.11.2018. 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.4 of 2019 is allowed.

The cause shown for the absence is sufficient. Accordingly, order dated 27.11.2018 is recalled and the writ petition is directed to be restored to its original number.

The Restoration Application No.5 of 2019 is also allowed.

Order Date :- 15.4.2019

Pramod Tripathi