Keshav Singh vs State Of U.P.Thr.Prin Secy Co ...
2015 Latest Caselaw 4050 ALL

Citation : 2015 Latest Caselaw 4050 ALL
Judgement Date : 16 November, 2015

Allahabad High Court

Keshav Singh vs State Of U.P.Thr.Prin Secy Co ... on 16 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 7425 of 2006
 

 
Petitioner :- Keshav Singh
 
Respondent :- State Of U.P.Thr.Prin Secy Co Operative And 4 Ors.
 
Counsel for Petitioner :- S.P.Misra
 
Counsel for Respondent :- C.S.C.,R.K. Chaudhary
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 109925 of 2015)

This is an application for recall of the order dated 30.9.2015.

Learned Standing Counsel has no objection to the prayer of the learned Counsel for the applicant.

Heard learned Counsel for the parties and perused the affidavit filed in support of the application, cause shown is found sufficient.

Order dated 30.9.2015 is recalled and writ petition is restored to its original number subject to deposit the cost of Rs. 500/-(Five Hundred) within two week. The said amount shall be deposited with Oudh Bar Association for its library.

Order Date :- 16.11.2015

Arvind