ASHOK KUMAR Vs. BOARD OF REVENUE U.P.
LAWS(ALL)-2020-1-1
HIGH COURT OF ALLAHABAD
Decided on January 02,2020

ASHOK KUMAR Appellant
VERSUS
BOARD OF REVENUE U.P. Respondents

JUDGEMENT

JAYANT BANERJI,J. - (1.) Heard Shri Ashutosh Mishra, learned counsel for the petitioner and Shri R.C. Singh, learned Senior Advocate assisted by Shri Narain Dutt Shukla holding brief of Shri R.K. Singh, learned counsel for the respondent-applicants.
(2.) Civil Misc. Delay Condonation Application No.384800 of 2016 The delay in filing the restoration application has been explained in the affidavit filed in support of the application and the same is sufficient. The application is, accordingly, allowed and the delay is condoned.
(3.) Civil Misc. Restoration Application No.384802 of 2016 This application has been filed with a prayer to recall the order dated 17 October 2016 passed by this Court dismissing the "Review Petition" in default.;


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