M/S. S.J. Ice & Cold Storge Pvt. ... vs Regional Rehabilitation ...
2011 Latest Caselaw 3593 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
CIVIL MISC. (CLARIFICATION) APPLICAITON No.80314 OF 2011
 
IN
 
Case :- WRIT - C No. - 67330 of 2009
 

 
Petitioner :- M/S. S.J. Ice & Cold Storge Pvt. Ltd.
 
Respondent :- Regional Rehabilitation Committee & Ors.
 
Petitioner Counsel :- Vibhu Rai,Anoop Trivedi
 
Respondent Counsel :- C.S.C.,Siddharth
 

 
Hon'ble Arun Tandon,J.

Hon'ble Yogesh Chandra Gupta,J.

Nobody is present on behalf of the petitioner even in the revised reading of the cause list. We are of the opinion that the clarification prayed for by means of application No.80314 of 2011 does need consideration by this Court. However, before any orders are passed, it would be appropriate to afford an opportunity to the petitioner.

Accordingly, let notice on the present application be issued to the petitioner by Speed Post. The applicant may take steps to serve the petitioner within three days. In the notice to be issued to the petitioner it shall be intimated that the Clarification Application No.80314 of 2011 shall come up before this Court on 29th August, 2011. If the petitioner so desires, may file objection by the next date.

Order Date :- 5.8.2011

NS