Tej Pratap Singh vs U.P. Secondary Education Service ...
2013 Latest Caselaw 2100 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- WRIT - A No. - 21385 of 2001
 

 
Petitioner :- Tej Pratap Singh
 
Respondent :- U.P. Secondary Education Service Selection Board, Alld.
 
Petitioner Counsel :- V.K. Singh,A.N.Pandey,Anirudh Kumar Upadhyaya,Ashok Khare,G.K. Singh
 
Respondent Counsel :- C.S.C.,Ashish Kumar Mishra,R.P. Dubey
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Restoration Application No.123263 of 2013

The application has been filed for recall  of order dated 16.4.2013 passed by this Court.

Cause shown for non-appearance on the part of the counsel  when the case was taken up, is sufficient.  Order dated 16.4.2013  is recalled.

The restoration application is allowed.

The writ petition be restored to its original number.

Order Date :- 14.5.2013

P.P.

Case :- WRIT - A No. - 21385 of 2001

Petitioner :- Tej Pratap Singh

Respondent :- U.P. Secondary Education Service Selection Board, Alld.

Petitioner Counsel :- V.K. Singh,A.N.Pandey,Anirudh Kumar Upadhyaya,Ashok Khare,G.K. Singh

Respondent Counsel :- C.S.C.,Ashish Kumar Mishra,R.P. Dubey

Hon'ble Mrs. Sunita Agarwal,J.

Writ Petition.

The writ petition is restored to its original number. For orders, see order of date passed on restoration application No.123263 of 2013.

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

Order Date :- 14.5.2013

P.P.