Allahabad High Court
Hira Lal And Others vs Iii Adj And Others on 25 January, 2010
Court No. - 27 Case :- WRIT - A No. - 3006 of 1994 Petitioner :- Hira Lal And Others Respondent :- Iii Adj And Others Petitioner Counsel :- V.K. Barman,H.P. Pandey,Rakesh Mohan Respondent Counsel :- C.P. Ghildayal,Atul Dayal,Pankaj Dwivedi,S.C.,Shashi Nandan Hon'ble Sibghat Ullah Khan,J.
At 10 a.m. mention for adjournment was made on behalf of learned counsel for the petitioner which was opposed by learned counsel for the respondent hence it was directed that prayer for adjournment would be considered when the case would be called out in the normal course.
List revised. Sri Atul Dayal learned counsel for the respondent is present. No one is present for the petitioner. Restoration application is dismissed in default.
Order Date :- 25.1.2010 vkg