Allahabad High Court
Amrish Agarwal vs Union Of India Thru' Director Of ... on 30 July, 2010
Author: Ran Vijai Singh
Bench: Ran Vijai Singh
Court No. - 35 Case :- WRIT - A No. - 36837 of 2008 Petitioner :- Amrish Agarwal Respondent :- Union Of India Thru' Director Of Appellate Authority & Ors. Petitioner Counsel :- H.L. Pandey Respondent Counsel :- A.S.G.I.,Anil Pandey,Anil Pathak Hon'ble Ran Vijai Singh,J.
Re: C.M.Restoration Application No. 116511 of 2009. This is an application to recall the order dated 10.04.2009, by which the writ petition was dismissed for want of prosecution. I have heard Shri H.L. Pandey, learned counsel for the applicant-petitioner and learned Standing Counsel for respondents. Cause shown is sufficient to recall the order dated 10.04.2009. The order dated 10.04.2009 is recalled. The restoration application is allowed. The writ petition is restored to its original number. Order Date :- 30.7.2010 AKSI Hon'ble Ran Vijai Singh,J.
Restored.
For orders, see order of the date passed on the Restoration Application No.116511 of 2009.
Order Date :- 30.7.2010 AKSI