Smt. Usha Rani vs Vth A.D.J., Aligarh
2013 Latest Caselaw 247 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - C No. - 38996 of 1996
 
Petitioner :- Smt. Usha Rani
 
Respondent :- Vth A.D.J., Aligarh
 
Petitioner Counsel :- Vikram Nath
 
Respondent Counsel :- C.S.C.,Devendra Dahma,M.K. Gupta,V.K.Gupta
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Recall Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The order dated 11.1.2012 is recalled and the writ petition is restored to its original number.

Order Date :- 3.4.2013

OP

Hon'ble Rajes Kumar,J.

The order dated 11.1.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on recall application.

Order Date :- 3.4.2013

OP

Hon'ble Rajes Kumar,J.

List before the appropriate Bench, if possible in the next cause list. It shall not be treated as tied up or part heard to this Bench. 

Order Date :- 3.4.2013

OP

Hon'ble Rajes Kumar,J.

Civil Misc. Recall application.

Cause shown is sufficient. The application is allowed. The order dated 4.3.2013 is recalled and the  application is  restored to its original number.

Order Date :- 3.4.2013

OP