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Smt. Shanti Devi & Others vs Central Administrative ...
2015 Latest Caselaw 3874 ALL

Citation : 2015 Latest Caselaw 3874 ALL
Judgement Date : 4 November, 2015

Allahabad High Court
Smt. Shanti Devi & Others vs Central Administrative ... on 4 November, 2015
Bench: Satyendra Singh Chauhan, Aditya Nath Mittal



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
C.M.Application No.81964 of 2014 
 
(Application for recall of order dated 2.5.2014) 
 
                   &
 
C.M.Application No. 109278 of 2014
 
(Application for condonation of delay in filing the recall application)
 
In Re:-
 
Case :- SERVICE BENCH No. - 893 of 2010
 

 
Petitioner :- Smt. Shanti Devi & Others
 
Respondent :- Central Administrative Tribunal, Lucknow Bench,Lucknow & Ors
 
Counsel for Petitioner :- Pankaj Kumar Tiwari,Anil K.Tiwari
 
Counsel for Respondent :- Manik Sinha,Pratul Kumar Srivastava,Vinay Shankar
 

 
Hon'ble Satyendra Singh Chauhan,J.

Hon'ble Aditya Nath Mittal,J.

Heard learned counsel for the parties and perused the record.

It is not disputed that the petitioner has earlier moved an application for recall of order dated 2.5.2014 dismissing the writ petition for non prosecution and restoration of the case on 28.5.2014, which was within time, but there was some defect in the said application i.e. wrong number of case, therefore, the same was connected with some other case.  After removing the said defect in the application, the applicants have moved the application for condonation of delay in filing the application for recall of the said order and restoration of the case to its original number.

The objection on behalf of respondents 2 to 5 against the said application has been filed.   

We have gone through the affidavits filed in support of the application for condonation of delay as well as application for recall of the said order and restoration of the case to its original number.  Reasons mentioned in the affidavits are satisfactory.

Delay condoned. Application for condonation of delay in filing the recall application is allowed. The order dated 2.5.2014 passed by this Court is recalled. The application for recall of the said order is allowed and the writ petition is restored to its original number.

Order Date :- 4.11.2015

GSY

Hon'ble Satyendra Singh Chauhan,J.

Hon'ble Aditya Nath Mittal,J.

Restored to its original number vide order of date passed on C.M.Application No. 81964 of 2014.

Order Date: 4.11.2015

GSY

Hon'ble Satyendra Singh Chauhan,J.

Hon'ble Aditya Nath Mittal,J.

Application is allowed vide our order of date passed on C.M.Application No. 109278 of 2014.

Order Date: 4.11.2015

GSY

 

 

 
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