Allahabad High Court
Mustaqim Khan Alias Kaley Khan & Another vs D.D.C. & Others on 6 January, 2010
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
Court No. - 40 Case :- WRIT - B No. - 5002 of 1995 Petitioner :- Mustaqim Khan Alias Kaley Khan & Another Respondent :- D.D.C. & Others Petitioner Counsel :- M.W.Siddiqui,Ankur Sharma,K.A.Usmani,Syed Mansoor Abid Respondent Counsel :- C.S.C.,K.G.Srivastava,P.S.Verma,Rahul Srivastava Hon'ble Bala Krishna Narayana,J.
(Order on delay condonation application) Heard learned counsel for the applicant. The delay in filing the restoration application has been explained satisfactorily.
The cause shown is sufficient. The delay is condoned. Order Date :- 6.1.2010 cps Hon'ble Bala Krishna Narayana,J. Heard learned counsel for the applicant. The reason shown for non appearance is sufficient. The application is allowed.
The order dated 4.9.2009 is recalled. The writ petition is restored to its original number. cps 6.1.2010