Mukteshwar Prasad Tewari vs Commissioner, Azamgarh ...
2014 Latest Caselaw 9297 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - C No. - 55608 of 2004
 

 
Petitioner :- Mukteshwar Prasad Tewari
 
Respondent :- Commissioner, Azamgarh Division, Azamgarh And Others
 
Counsel for Petitioner :- R.S. Misra,Arun Kumar,K.S.Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.{Recall} Application No. 323685 of 2013)

Heard.

Cause shown is sufficient to recall the order dated 31.1.2012.

The application is, accordingly, allowed. The order dated 31.1.2012 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. It shall not be treated as tied up or part heard to this Bench.    

Order Date :- 27.11.2014

SKM        

Case :- WRIT - C No. - 55608 of 2004

Petitioner :- Mukteshwar Prasad Tewari

Respondent :- Commissioner, Azamgarh Division, Azamgarh And Others

Counsel for Petitioner :- R.S. Misra,Arun Kumar,K.S.Mishra

Counsel for Respondent :- C.S.C.

Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc.{Delay Condonation} Application No. 323683 of 2013)

Heard.

This is an application for condoning the delay in filing the recall application. The delay has sufficiently been explained in the affidavit filed in support of the application.

The application is, accordingly, allowed and the delay is hereby condoned.

Order Date :- 27.11.2014

SKM    

Case :- WRIT - C No. - 55608 of 2004

Petitioner :- Mukteshwar Prasad Tewari

Respondent :- Commissioner, Azamgarh Division, Azamgarh And Others

Counsel for Petitioner :- R.S. Misra,Arun Kumar,K.S.Mishra

Counsel for Respondent :- C.S.C.

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 :- 27.11.2014

SKM