Allahabad High Court
Brij Mohan vs Union Of India & Others on 8 January, 2010
Author: R.K. Agrawal
Bench: R.K. Agrawal
Court No. - 32 Case :- WRIT - A No. - 8554 of 2009 Petitioner :- Brij Mohan Respondent :- Union Of India & Others Petitioner Counsel :- U.P. Tiwari,M.K. Upadhyaya Respondent Counsel :- Govind Saran Civil Misc. Restoration Application No. 335316 of 2009 Hon'ble R.K. Agrawal,J.
Hon'ble Satya Poot Mehrotra,J.
Heard the learned counsel for the parties.
Cause shown is sufficient. The order dated 25.3.2009 dismissing the writ petition for want of prosecution is recalled and the writ petition is restored to its original number.
List in the next cause list before the appropriate Court. It shall not be treated as tied up or part heard before this Bench.
Order Date :- 8.1.2010 samz Hon'ble R.K. Agrawal,J.
Hon'ble Satya Poot Mehrotra,J.
Restored.
For order see our order of date passed on restoration application.
Order Date :- 8.1.2010 samz