Urmila Verma And Others vs State Of U.P. Through Its ...
2015 Latest Caselaw 4093 ALL

Citation : 2015 Latest Caselaw 4093 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Urmila Verma And Others vs State Of U.P. Through Its ... on 17 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5403 of 2010
 

 
Petitioner :- Urmila Verma And Others
 
Respondent :- State Of U.P. Through Its Principal Secy.Basic Edu.Lko.
 
Counsel for Petitioner :- D.K.Srivastava,Krishna Madhav Shukla,Rajesh Verma,Ram Kailash
 
Counsel for Respondent :- C.S.C.,Neeraj Chaurasiya,R.P.Verma,Rakesh K Chaudhary
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 117767 of 2015)

This is an application for recall of the order dated 12.10.2015.

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 12.10.2015 is recalled and writ petition is restored to its original number subject to deposit the cost of Rs. 100/-(One Hundred) within two week. The said amount shall be deposited with Oudh Bar Association for its library.

Order Date :- 17.11.2015

Arvind