Pawan Kumar Shukla vs State Of U.P. Thr The Secy. Lko & ...
2012 Latest Caselaw 181 ALL

Citation : 2012 Latest Caselaw 181 ALL
Judgement Date : 11 April, 2012

Allahabad High Court

Pawan Kumar Shukla vs State Of U.P. Thr The Secy. Lko & ... on 11 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 606 of 1993
 

 
Petitioner :- Pawan Kumar Shukla
 
Respondent :- State Of U.P. Thr The Secy. Lko & Others
 
Petitioner Counsel :- S.C.Srivastava,S.C. Dhasmana
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devendra Kumar Arora,J.

(C.M.A. No.31965 of 2012)

This is an application for recall of order dated 21.03.2012.

Heard learned counsel for the applicant/petitioner and perused the affidavit filed in support of the application.

Cause shown in the affidavit found satisfactory.

The application is allowed. The order dated 21.03.2012 is recalled and the writ petition is restored to its original number subject to deposit of Rs.200/- in the Registry of this Court within a week, which shall be transmitted to Oudh Bar Association, Lucknow for purchase of the books for its Library.

Order Date :- 11.4.2012

Suresh/