M/S Chini And Comp.Through Swami ... vs State Of U.P.Through Secy.Home ...
2014 Latest Caselaw 255 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- ARBITRATION APPLICATION No. - 18 of 2008
 

 
Applicant :- M/S Chini And Comp.Through Swami Sardar Guru Charan
 
Opposite Party :- State Of U.P.Through Secy.Home Lko.And 7 Ors.
 
Counsel for Applicant :- L.K.Gupta
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M. Application No. 30473 of 2014)

This is an application for recall of order dated 30.01.2014, supported with affidavit.

Learned Counsel for opposite parties has no objection to this application.

Heard learned counsel for the applicant and gone through the affidavit, filed in support of the application.

The cause shown in the affidavit is found to be satisfactory.

On due consideration, application is allowed.

The order dated 30.01.2014 is recalled and writ petition is restored to its original number on payment of costs of Rs. 200/- which shall be deposited with the Registry of this Court and the amount so deposited will be transmitted to Oudh Bar Association for purchase of library books.

List the case after restoration before appropriate Bench.

Order Date :- 27.3.2014

Vijay.

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Case :- ARBITRATION APPLICATION No. - 18 of 2008

Applicant :- M/S Chini And Comp.Through Swami Sardar Guru Charan

Opposite Party :- State Of U.P.Through Secy.Home Lko.And 7 Ors.

Counsel for Applicant :- L.K.Gupta

Hon'ble Dr. Devendra Kumar Arora,J.

In pursuance of the order passed on (C.M. Application No.30473 of 2014), the petition be restored to its original number.

Order Date :- 27.3.2014

Vijay