Padyum Nath Ojha vs State Of U.P. Through Principal ...
2011 Latest Caselaw 2102 ALL

Citation : 2011 Latest Caselaw 2102 ALL
Judgement Date : 27 May, 2011

Allahabad High Court

Padyum Nath Ojha vs State Of U.P. Through Principal ... on 27 May, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 778 of 2008
 

 
Petitioner :- Padyum Nath Ojha
 
Respondent :- State Of U.P. Through Principal Secy. And Others
 
Petitioner Counsel :- Kamlesh Tiwari
 
Respondent Counsel :- C.S.C.,N.P. Tiwari
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

This appeal was dismissed for default on 18.3.2011. The counsel for the appellant has filed an application to recall the order dated 18.3.2011.

The cause shown is sufficient. The application is allowed. The order dated 18.3.2011 is recalled subject to payment of cost of Rs.500/- within a week to the High Court Legal Services Committee.

By the next date, the counsel for the appellant will file a certificate showing that the cost of Rs.500/- has been paid.

Order Date :- 27.5.2011

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