Smt. Ramawati Upadhyay vs Central Administrative Tribunal ...
2012 Latest Caselaw 1002 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 40161 of 1999
 

 
Petitioner :- Smt. Ramawati Upadhyay
 
Respondent :- Central Administrative Tribunal Alld. & Others
 
Petitioner Counsel :- V.P.Tripathi,A.B.L. Gaur,P.K. Singh,P.K.Singhal
 
Respondent Counsel :- Lalji Sinha,B. Tiwari,M.K.Sharma,S.C.,Vashisth Tewari
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

This is an application praying for recall of the order dated 1.3.2012.  The cause shown in the affidavit filed in support of the restoration application is sufficient.  The order dated 1.3.2012 dismissing the writ petition is recalled. The writ petition is restored to its original number.

Learned counsel for the respondents  submits that now the petitioner has also died  and deduction has been made from salary  and a such the writ petition has become infructuous due to change developments.

List after two weeks for consideration of substitution application.

Order Date :- 27.4.2012

R

Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

This Restoration application is allowed. For orders see our order of date passed in writ petition.

Order Date :- 27.4.2012

R