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Anis Ahmad vs State Of U.P. & Others
2011 Latest Caselaw 3950 ALL

Citation : 2011 Latest Caselaw 3950 ALL
Judgement Date : 19 August, 2011

Allahabad High Court
Anis Ahmad vs State Of U.P. & Others on 19 August, 2011
Bench: Rajes Kumar, Bharati Sapru



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT TAX No. - 1297 of 2007
 

 
Petitioner :- Anis Ahmad
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Anju Shukla,Nigamendra Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Bharati Sapru,J.

CIVIL MISC. CORRECTION /RECALL APPLICATION NO. 193041 OF 2010.

Heard learned counsel for the parties.

Cause shown is sufficient. The order dated 9.7.2010 is recalled. The writ petition is restored to its original number. The application is allowed.

List before the appropriate Bench. It will not be treated as tied up to this Bench.

19.8.2011

OP

'

'

Case :- WRIT TAX No. - 1297 of 2007

Petitioner :- Anis Ahmad

Respondent :- State Of U.P. & Others

Petitioner Counsel :- Anju Shukla,Nigamendra Shukla

Respondent Counsel :- C.S.C.

Hon'ble Rajes Kumar,J.

Hon'ble Bharati Sapru,J.

The order dated 9.7.2010 is recalled. The writ petition is restored to its original number.

For orders, see order of date passed on restoration/recall application. 

Order Date :- 19.8.2011

OP

 

 

 
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