Radhey Raman Tiwari vs State Of U.P. Thru Secy. Sec. ...
2015 Latest Caselaw 4107 ALL

Citation : 2015 Latest Caselaw 4107 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Radhey Raman Tiwari vs State Of U.P. Thru Secy. Sec. ... on 17 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 10004 of 2006
 

 
Petitioner :- Radhey Raman Tiwari
 
Respondent :- State Of U.P. Thru Secy. Sec. Education & 3 Ors.
 
Counsel for Petitioner :- H.G.S. Parihar,Nand Pratap Ojha,Rama Shanker Dubey
 
Counsel for Respondent :- C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 117856 of 2015)

This is an application for recall of the order dated 27.10.2015.

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 27.10.2015 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