Mani Ram {State} vs State Of U.P. Trhu Secy. ...
2011 Latest Caselaw 3741 ALL

Citation : 2011 Latest Caselaw 3741 ALL
Judgement Date : 12 August, 2011

Allahabad High Court

Mani Ram {State} vs State Of U.P. Trhu Secy. ... on 12 August, 2011

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 2525 of 1992
 

 
Petitioner :- Mani Ram {State}
 
Respondent :- State Of U.P. Trhu Secy. Irrigation Lko And Others
 
Petitioner Counsel :- A.R. Khan
 
Respondent Counsel :- Meena Awasthi
 

 
Hon'ble Ritu Raj Awasthi,J.

C.M.Application No. 54146 of 2011

Heard learned counsel for the petitioner on the recall of the order dated 3.5.2011. No objections have been filed. The cause shown in the affidavit is sufficient.

The application is allowed.

The order dated dated 3.5.2011 is hereby recalled.

The writ petition is restored to its original number.

Order Date :- 12.8.2011

Manish/

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