Citation : 2012 Latest Caselaw 898 ALL
Judgement Date : 25 April, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- SPECIAL APPEAL No. - 410 of 2007 Petitioner :- Smt. Vimlesh Kumari Pal Respondent :- Director Parishikshan Evam Seva Yojna & Others Petitioner Counsel :- Y.S. Saxena Respondent Counsel :- C.S.C. Hon'ble Rakesh Tiwari,J.
Hon'ble Het Singh Yadav,J.
This is an application praying for recall of the order dated 16.11.2010. The cause shown in the affidavit filed in support of the application is sufficient. The order dated 16.11.2010 dismissing the Special Appeal is recalled. The Special Appeal is restored to its original number. List before the appropriate Bench. The matter shall not be treated as Tied up/ part heard to this Bench.
Order Date :- 25.4.2012
R
Hon'ble Rakesh Tiwari,J.
Hon'ble Het Singh Yadav,J.
The recall application is allowed. For order see our order of date passed on Special Appeal.
Order Date :- 25.4.2012
R
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