Smt. Mithlesh vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 4840 ALL

Citation : 2012 Latest Caselaw 4840 ALL
Judgement Date : 5 October, 2012

Allahabad High Court

Smt. Mithlesh vs State Of U.P. Thru Secy. And Others on 5 October, 2012

Bench: Arun Tandon




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Civil Misc. Recall Application No. 106559 of 2012
 
Inre:
 
Case :- WRIT - C No. - 8900 of 2012
 

 
Petitioner :- Smt. Mithlesh
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Yogesh Srivastava,O.P. Chaube,S.K. Mishra,Satyaveer Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

No case for recall of the order dated 17.02.2012 is made out, inasmuch as under the said order this Court has only permitted the Sub Divisional Magistrate to hold an enquiry into the charges against the fair price shop agent and thereafter to take appropriate decision in accordance with law. The order has been passed in the interest of substantial justice and therefore need no interference.

Application is rejected.

Order Date :- 5.10.2012

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