Allahabad High Court
Kanpur Development Authority vs Rajendra Kumar & Others on 3 April, 2012
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- SECOND APPEAL No. - 641 of 2008 Petitioner :- Kanpur Development Authority Respondent :- Rajendra Kumar & Others Petitioner Counsel :- M.C. Tripathi Respondent Counsel :- Praveen Kumar Misra,Vipin Sinha Hon'ble Rajes Kumar,J.
CIVIL MISC. RESTORATION APPLICATION.
Heard learned counsel for the parties.
Cause shown is sufficient. The application is allowed. The order dated 13.3.2012 is recalled. The appeal is restored to its original number.
3.4.2012 OP 'Hon'ble Rajes Kumar,J.
The appeal is restored to its original number.
For orders, see order of date passed on restoration application.
3.4.2012 OP Hon'ble Rajes Kumar,J.
List in the next cause list.
Order Date :- 3.4.2012 OP