Smt. Uma Dixit W/O Pramod Kumar ... vs Deputy Director Of ...
2013 Latest Caselaw 7280 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 
Case :- CONSOLIDATION No. - 174 of 2011
 
Petitioner :- Smt. Uma Dixit W/O Pramod Kumar Dixit & Ors.
 
Respondent :- Deputy Director Of Consolidation, Hardoi & Ors.
 
Counsel for Petitioner :- Arya Shresht,A.S. Parmar,Anurag Narain,D C Mukherjee
 
Counsel for Respondent :- C.S.C.,Anurag Narain,Asit Kr. Chaturvedi,Ruby Singh,Yashovardhan Swarup
 

 
Hon'ble Sibghat Ullah Khan,J.

Chhote, respondent no.4, Babu respondent no.5 and Smt. Rajni widow of Shri Jagdish respondent no.3 are present in Court.  All the three categorically state that no compromise was entered into by them. 

Order dated 09.9.2013 disposing of the writ petition in terms of compromise is recalled/set aside.  Writ petition is restored.

List in January 2014. 

Shri Anurag Narain learned counsel states that he withdraws his power.  He wants to intimate his client other than the three persons present to engage any other counsel.  However, on that date his name may be printed so that he may intimate the new counsel about the date.

Order Date :- 3.12.2013

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