Resham Kumari And Anr. vs D.D.C. And Others
2014 Latest Caselaw 4313 ALL

Citation : 2014 Latest Caselaw 4313 ALL
Judgement Date : 12 August, 2014

Allahabad High Court

Resham Kumari And Anr. vs D.D.C. And Others on 12 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 35849 of 1994
 

 
Petitioner :- Resham Kumari And Anr.
 
Respondent :- D.D.C. And Others
 
Counsel for Petitioner :- V.K. Singh,B.D. Mandhyan,Jai Narain,S.C. Mandhyan,S.K. Singh,Satish Mandhyan
 
Counsel for Respondent :- L.S. Srivastava,Anupam Kulshreshtha,Ayub Khan,Prakash Gupta,Prakash Shukla,S. Srivastava,S.C.Gupta,Sanjay Srivastava,Sc,Y.S. Bhora
 

 
Hon'ble Anjani Kumar Mishra,J.

This application seeks the recall of an order passed on merits of the writ petitions, but the impugned order sought to be recalled is not an order dismissing the writ petition in default.

Under the circumstances, in my considered opinion, this matter requires to be put up before appropriate bench which has passed the order sought to be recalled/ modification.

List this case on 20.8.2014. Sri S.C. Madhyan has made a statement that he has obtained permission in this regard from Hon'ble R.D. Khare, J.

Order Date :- 12.8.2014

SKS