Devendra Kumar Singh vs The Distt. Development Officer ...
2013 Latest Caselaw 1562 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 32462 of 1995
 
Petitioner :- Devendra Kumar Singh
 
Respondent :- The Distt. Development Officer And Anr.
 
Petitioner Counsel :- P.S . Baghel
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Condonation Application.

Cause shown is sufficient. The application is allowed. The delay in filing the recall application is condoned.

Order Date :- 1.5.2013

OP

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Hon'ble Rajes Kumar,J.

Civil Misc. Recall Application.

Cause shown is sufficient. The application is allowed. The order dated 31.1.2013 is recalled and the writ petition is restored to its original number.

Order Date :- 1.5.2013

OP

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Hon'ble Rajes Kumar,J.

The order dated 31.1.2013 is recalled and the writ petition is restored to its original number.

For order see order of date passed on recall application.

Order Date :- 1.5.2013

OP

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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 :- 1.5.2013

OP