Union Of India Thru Secretary And ... vs Jeewan Lal
2019 Latest Caselaw 5014 ALL

Citation : 2019 Latest Caselaw 5014 ALL
Judgement Date : 24 May, 2019

Allahabad High Court

Union Of India Thru Secretary And ... vs Jeewan Lal on 24 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 17688 of 2012
 

 
Petitioner :- Union Of India Thru Secretary And Others
 
Respondent :- Jeewan Lal
 
Counsel for Petitioner :- Rajiv Singh
 
Counsel for Respondent :- S.C.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The writ petition was dismissed for want of prosecution on 14.07.2017.

The petitioners have applied for recall of the above order on the ground that case could not be marked and as such counsel could not appear before the Court. It has also been stated that the petitioners had no knowledge of the dismissal of the writ petition as no one was aware of the said dismissal.

The cause shown for the delay is held to be sufficient and since the absence is also explained, we condoned the delay in filing the recall application.

The Delay Condonation Application No.2 of 2019 as well as the Restoration Application No.3 of 2019 are allowed and the writ petition is directed to be restored to its original number subject to payment of cost of Rs.5,000/- which shall be deposited within two weeks' to be utilized for the benefit of litigants.

Order Date :- 24.5.2019

Pramod Tripathi