Ramji Mishra vs State Of U.P. Through Secy.
2015 Latest Caselaw 4030 ALL

Citation : 2015 Latest Caselaw 4030 ALL
Judgement Date : 16 November, 2015

Allahabad High Court

Ramji Mishra vs State Of U.P. Through Secy. on 16 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 
C.M.Application No. 24104 of 2015
 
Case :- SERVICE SINGLE No. - 1730 of 1998
 

 
Petitioner :- Ramji Mishra
 
Respondent :- State Of U.P. Through Secy.
 
Counsel for Petitioner :- A.K.Balediha,Pt.S.Chandra,Salik Ram Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

This is an application for recall of the order dated 10.2.2015

Heard. Standing Counsel has no objection to the aforesaid prayer of the petitioner.

As sufficient cause has been shown for absence of the Counsel on the date fixed, the application is allowed and the petition is restored to it original number.

It may be mentioned that the Counsel for the petitioner has voluntarily offered to deposit Rs. 100/- for purchase of books for the Library of Oudh Bar Association.

List this case in the next month before the appropriate bench.

Order Date :- 16.11.2015

MH/-