Allahabad High Court
Ramjeet Yadav And Another vs Union Bank Of India Thru' Its Authorised ... on 14 September, 2010
Bench: R.K. Agrawal, Rajesh Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - C No. - 8610 of 2007 Petitioner :- Ramjeet Yadav And Another Respondent :- Union Bank Of India Thru' Its Authorised Officer And Others Petitioner Counsel :- Prakash Padia Respondent Counsel :- Sanjeev Srivastava,S.C.,Sanjiv Singh Hon'ble R.K. Agrawal,J.
Hon'ble Rajesh Chandra,J.
Heard on Restoration Application No. 252138 of 2010. Cause shown in the affidavit filed in support of the aforesaid application is sufficient. Order dated13.8.2010 dismissing the writ petition in default is hereby recalled.
Learned counsel for the petitioner states that the petitioner does not want to press this petition as the compromise has been entered into between the parties.
As prayed by the learned counsel for the petitioner, petition is dismissed as not pressed.
Order Date :- 14.9.2010 n.u.