Rajesh Kumar Pande vs Collector,Sitapur
2015 Latest Caselaw 4243 ALL

Citation : 2015 Latest Caselaw 4243 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Rajesh Kumar Pande vs Collector,Sitapur on 18 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2042 of 1994
 

 
Petitioner :- Rajesh Kumar Pande
 
Respondent :- Collector,Sitapur
 
Counsel for Petitioner :- Janardan Pd.
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M. Application No. 3507 of 2005)

This is an application for restoration/recall of the order dated 10.1.2005.

By means of the order dated 29.10.2015, learned Standing Counsel was granted two weeks time to seek instructions in the matter.

Today, learned Standing Counsel submitted that he has no objection to recall of the order dated 10.1.2005.

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

On due consideration Application is allowed.

Order dated 10.1.2005 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.

As this petition is of the year 1994 and the pleading have already been exchanged, list this petition at an early date.

Order Date :- 18.11.2015

Arvind