Allahabad High Court
No.10182434 Ex Sep Nand Lal Gupta vs Union Of India & Others on 28 January, 2010
Author: Ran Vijai Singh
Bench: Ran Vijai Singh
Court No. - 7 Case :- WRIT - A No. - 53566 of 2009 Petitioner :- No.10182434 Ex Sep Nand Lal Gupta Respondent :- Union Of India & Others Petitioner Counsel :- B.K. Verma Respondent Counsel :- A.S.G.I.,Arvind Srivastava Hon'ble Ran Vijai Singh,J.
Civil Misc.Restoration Application No.1796 of 2010 is taken up for orders.
This is an application to recall the order dated 07.12.2009 by which the writ petition was dismissed for want of prosecution.
I have heard B.K.Verma learned counsel for the petitioner and Sri Arvind Srivastava learned counsel and learned Additional Solicitor General of India for the respondent.
Cause shown is sufficient to recall the order dated 07.12.2009. The order dated 07.12.2009 is recalled. The restoration application is allowed. The writ petition is restored to its original number. Dt.28.01.2010 PKB Hon'ble Ran Vijai Singh,J.
Restored.
For orders see order of date passed on the restoration application no.1796 of 2010.
Order Date :- 28.1.2010 PKB Hon'ble Ran Vijai Singh,J.
Learned counsel for the respondent has filed counter affidavit, which is taken on record. Learned counsel for the petitioner prays for and is granted four weeks. Rejoinder affidavit, if any, may be filed two weeks thereafter. List immediately thereafter.
Dt.28.1.2010 PKB