Allahabad High Court
Mansha Ram vs The Chairman,Industrial Development ... on 23 March, 2012
Author: Prakash Krishna
Bench: Prakash Krishna
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 22 Case :- FIRST APPEAL DEFECTIVE No. - 495 of 2000 Petitioner :- Mansha Ram Respondent :- The Chairman,Industrial Development Authority Petitioner Counsel :- R.K. Nagar Hon'ble Prakash Krishna,J.
Ref: Civil Misc. Restoration Application No. 19879 of 2012. Heard the learned counsel for the appellant. Cause shown is sufficient.
The order dated 21.7.2001 dismissing the restoration application is recalled. The delay in filing the restoration application is condoned. The restoration application is restored to its original number. Let the restoration application be listed before appropriate Bench. It shall not be treated as tied up or part heard to this Bench. Order Date :- 23.3.2012 MK/ Hon'ble Prakash Krishna,J.
Ref: Civil Misc. Restoration Application No. 45169 of 2001 Restored.
For order, see order of date passed on restoration application. Order Date :- 23.3.2012 MK/