Allahabad High Court
M/S. Adi Shakti Enterprises (P) Ltd. & ... vs Union Bank Of India & Anr. on 22 July, 2010
Bench: Sheo Kumar Singh, Rajesh Chandra
Court No. - 36 Case :- WRIT - C No. - 62447 of 2009 Petitioner :- M/S. Adi Shakti Enterprises (P) Ltd. & Ors. Respondent :- Union Bank Of India & Anr. Petitioner Counsel :- R.P.S. Chauhan,Rajeev Kr. Singh Respondent Counsel :- Rakesh Mishra,A.T. Kulshreshtha Hon'ble Sheo Kumar Singh,J.
Hon'ble Rajesh Chandra,J.
Restoration Application No.190144 of 2010 is taken up. Cause shown in the affidavit filed in support of the application is sufficient. Application has been filed in time. Order dated 8.7.2010 passed by this Court, dismissing the petition in default, is hereby recalled. Petition is directed to be restored to its original number.
In view of recall of the order dated 8.7.2010, interim order granted earlier on 25.11.2009 is revived and the parties are directed to maintain status-quo as earlier directed.
Order Date :- 22.7.2010 n.u.