Jagdish Kumar vs Smt. Manorama & Others
2014 Latest Caselaw 2728 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - C No. - 54320 of 2003
 
Petitioner :- Jagdish Kumar
 
Respondent :- Smt. Manorama & Others
 
Counsel for Petitioner :- P.K. Srivastava,S.K. Srivastava,Subhash Kumar
 
Counsel for Respondent :- S.C.,Daya Shanker,S.S.Sachan
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.Recall Application No. 131176 of 2014)

Heard.

Cause shown is sufficient to recall the order dated 21.3.2014.

The application is, accordingly, allowed. The order dated 21.3.2014 dismissing the writ petition as infructuous is hereby recalled and the petition is restored to its original number.

List the petition in the next cause list before appropriate Court.

Order Date :- 9.7.2014

SKM 

Case :- WRIT - C No. - 54320 of 2003

Petitioner :- Jagdish Kumar

Respondent :- Smt. Manorama & Others

Counsel for Petitioner :- P.K. Srivastava,S.K. Srivastava,Subhash Kumar

Counsel for Respondent :- S.C.,Daya Shanker,S.S.Sachan

Hon'ble Abhinava Upadhya,J.

(Order on the petition)

The petition is restored to its original number.

For details see my order of date passed on the Recall Application.

Order Date :- 9.7.2014

SKM