Gram Panchayat vs Geeta Gram Sewa Sansthan
2011 Latest Caselaw 3280 ALL

Citation : 2011 Latest Caselaw 3280 ALL
Judgement Date : 29 July, 2011

Allahabad High Court

Gram Panchayat vs Geeta Gram Sewa Sansthan on 29 July, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- FIRST APPEAL No. - 648 of 1999
 

 
Petitioner :- Gram Panchayat
 
Respondent :- Geeta Gram Sewa Sansthan
 
Petitioner Counsel :- V.K. Singh
 
Respondent Counsel :- Manoj Mishra,Anurag Khanna,Pankaj Srivastava,S.N.Tiwari
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

This appeal was dismissed for default on 30.3.2011. The appellant filed a restoration application to recall said order. The restoration application was also dismissed for default on 11.5.2011. The appellant has filed an application for recall of the orders dated 30.3.2011 and 11.5.2011.

The cause shown is sufficient. The orders dated 30.3.2011 and 11.5.2011 are recalled subject to payment of Rs.250/- as cost to the High Court Legal Services Committee. The cost may be paid within a week.

By the next date, the counsel for the appellant will file certificate/affidavit to show that the cost has been deposited.

Order Date :- 29.7.2011