M/S Sandeep Talkies vs The R.P.F. Commissioner, Sub ...
2013 Latest Caselaw 7222 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - C No. - 17066 of 1995
 
Petitioner :- M/S Sandeep Talkies
 
Respondent :- The R.P.F. Commissioner, Sub Regional Office,Meerut & Others
 
Counsel for Petitioner :- B.D. Mandhyan
 
Counsel for Respondent :- S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Recall Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The order dated 21.2.2012 is recalled and the writ petition is restored to its original number. The application is allowed.

Order Date :- 29.11.2013

OP

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Case :- WRIT - C No. - 17066 of 1995

Petitioner :- M/S Sandeep Talkies

Respondent :- The R.P.F. Commissioner, Sub Regional Office,Meerut & Others

Counsel for Petitioner :- B.D. Mandhyan

Counsel for Respondent :- S.C.

Hon'ble Rajes Kumar,J.

The order dated 21.2.2012 is recalled and the writ petition is restored to its original number.

For order see order of date passed on recall application.

Order Date :- 29.11.2013

OP

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Hon'ble Rajes Kumar,J.

List before the appropriate Bench. It shall not be treated as tied up or part heard to this Bench. 

Order Date :- 29.11.2013

OP