Shahanshah Khan & Anr. vs Tata Motors Limited & Anr.
2011 Latest Caselaw 2679 ALL

Citation : 2011 Latest Caselaw 2679 ALL
Judgement Date : 12 July, 2011

Allahabad High Court

Shahanshah Khan & Anr. vs Tata Motors Limited & Anr. on 12 July, 2011

Bench: Devi Prasad Singh, Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 2488 of 2008
 

 
Petitioner :- Shahanshah Khan & Anr.
 
Respondent :- Tata Motors Limited & Anr.
 
Petitioner Counsel :- Janardan Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Dr. Satish Chandra,J.

CMA No.31176 (W) of 2009: Application for Recalling the Orders dated 16.9.2008 passed by Hon'ble Mr. Justice U.K. Dhaon and Hon'ble Mr. Justice Satish Chandra in non prosecution.

Grounds seems to be sufficient. The application is allowed. The order dated 16.8.2008 is recalled. Petition is restored to its original number subject to cost of Rs.200/- to be deposited in this Court within two weeks which shall be remitted to Oudh Bar Association for the purpose of Library. In case cost is deposited, the petition shall be listed before the appropriate regular Bench in the next cause list.

Order Date :- 12.7.2011

Rajneesh AR-PS)