Allahabad High Court
M/S Frontier Alloy Steels Limited vs Union Of India & Another on 22 January, 2010
Author: R.K. Agrawal
Bench: R.K. Agrawal, Shashi Kant Gupta
Court No. - 32 Case :- WRIT TAX No. - 825 of 2006 Petitioner :- M/S Frontier Alloy Steels Limited Respondent :- Union Of India & Another Petitioner Counsel :- Pankaj Bhatia Respondent Counsel :- A.S.G.,A.K. Nigam,Ajay Bhanot Hon'ble R.K. Agrawal,J.
Hon'ble Shashi Kant Gupta,J.
Restoration Application No. 307930 of 2009 Heard the learned counsel for the parties. Cause shown is sufficient. The delay in filing the application is condoned. The order dated 24.7.2009 dismissing the writ petition for want of prosecution is recalled and the writ petition is restored to its original number. The interim order is also restored.
List in the next cause list before the appropriate Bench. It shall not be treated as tied up or part heart before this Bench. Order Date :- 22.1.2010 samz Hon'ble R.K. Agrawal,J.
Hon'ble Shashi Kant Gupta,J.
Restored.
For order see our order of date passed on restoration application. Order Date :- 22.1.2010 samz