Smt. Sumitra Devi vs The District Magistrate And ...
2011 Latest Caselaw 5694 ALL

Citation : 2011 Latest Caselaw 5694 ALL
Judgement Date : 14 November, 2011

Allahabad High Court

Smt. Sumitra Devi vs The District Magistrate And ... on 14 November, 2011

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 30706 of 2011
 

 
Petitioner :- Smt. Sumitra Devi
 
Respondent :- The District Magistrate And Others
 
Petitioner Counsel :- Mohd. Yusuf
 
Respondent Counsel :- C.S.C.,Smt. Archana Singh
 

 
Hon'ble Dilip Gupta,J.

Civil Misc. Recall Application No.306932 of 2011;

This is an application for recalling the order dated 12th October, 2011 rejecting Civil Misc. Time Extension Application No.272514 of 2011 in default.

I have heard learned counsel for the petitioner/applicant.

In view of the averments made in the affidavit filed in support of the application, the application is allowed. The order dated 12th October, 2011 is recalled and the application is restored to its original number.

Order on order-sheet;

List in the next cause list.

Order Date :- 14.11.2011

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