IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   W.P.(C) 928/2006  
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 BHOLA NATH and ANR     ..... Petitioners 
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 Through Counsel (presence not given). 
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 versus 
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 UOI and ORS.      ..... Respondents 
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 Through 
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 CORAM: 
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 HON'BLE MR. JUSTICE VIBHU BAKHRU 
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 O R D E R 
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    11.08.2014 
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 CM 9806/2014 
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 Allowed, subject to all just exceptions. 
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 Application is disposed of. 
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 CM 9805/2014 
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 This is an application for restoration of the writ petition. For 
 the reasons stated in the application, the same is allowed and the writ 
 petition is restored to its original position. 
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 W.P.(C) 928/2006 
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 List the mater in the category of ?Regular Matters? on its own turn. 
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 VIBHU BAKHRU, J 
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 AUGUST 11, 2014 
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 pkv 
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 $ 36 
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