Smt Veena Arya @ Veer Vala vs Cmd Punjab National Bank And Ors.
2019 Latest Caselaw 4386 ALL

Citation : 2019 Latest Caselaw 4386 ALL
Judgement Date : 10 May, 2019

Allahabad High Court

Smt Veena Arya @ Veer Vala vs Cmd Punjab National Bank And Ors. on 10 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 1558 of 2013
 

 
Petitioner :- Smt Veena Arya @ Veer Vala
 
Respondent :- Cmd Punjab National Bank And Ors.
 
Counsel for Petitioner :- Yashwant Singh
 
Counsel for Respondent :- Sanjai Singh
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Heard learned counsel for the petitioner.

The writ petition was dismissed in default on 8.12.2017.

The petitioner has applied for recall of the above order. The application is within time and we are satisfied that the counsel for the petitioner was prevented by sufficient cause from appearing in the Court when the case was listed and taken up for consideration.

In view of the above, the order dated 8.12.2017 is recalled.

The Restoration Application No.412438 of 2017 is allowed and the writ petition is directed to be restored to its original number.

Order Date :- 10.5.2019

Pramod Tripathi

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Smt Veena Arya @ Veer Vala vs Cmd Punjab National Bank And Ors.
2019 Latest Caselaw 4386 ALL

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Smt Veena Arya @ Veer Vala vs Cmd Punjab National Bank And Ors.2019 Latest Caselaw 4386 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt Veena Arya @ Veer Vala vs Cmd Punjab National Bank And Ors.
2019 Latest Caselaw 4386 ALL