Smt.Raj Kumari vs U.P.Transport Corp.Lucknow ...
2015 Latest Caselaw 4270 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6666 of 2001
 

 
Petitioner :- Smt.Raj Kumari
 
Respondent :- U.P.Transport Corp.Lucknow Through Its Chairman And 2 Ors.
 
Counsel for Petitioner :- Balram Yadav
 
Counsel for Respondent :- Puneet Chandra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 107185 of 2015)

This is an application for recalling and setting aside the order dated 29.9.2015 passed on the application for condonation of delay.

Heard learned Counsel for the applicant and Mrs. Alpana Srivastava holding brief of Sri Mahesh Chandra.

Mrs. Alpana Srivastava vehemently opposed the prayer of the learned Counsel for the applicant.

I have gone through the submission of learned Counsel for the applicant and affidavit filed in support of the application for recalling and setting aside the order dated 29.9.2015 passed on the application for condonation of delay.

On due consideration this Court finds that the cause shown in the said affidavit  is satisfactory.

Application is allowed.

The order dated 29.9.2015 is hereby recalled and the application No. 82387 of 2014 is restored to its original number.

Mrs. Alpana Srivastava prays for and is granted two weeks' time to file objection to the condonation of delay application.

Order dated: 19.11.2015

Arvind

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Case :- SERVICE SINGLE No. - 6666 of 2001

Petitioner :- Smt.Raj Kumari

Respondent :- U.P.Transport Corp.Lucknow Through Its Chairman And 2 Ors.

Counsel for Petitioner :- Balram Yadav

Counsel for Respondent :- Puneet Chandra

Hon'ble Dr.Devendra Kumar Arora,J.

(C.M.Application No. 107188 of 2015)

This is an application for recalling and setting aside the order dated 29.9.2015 rejecting the restoration/recall application i.e. C.M. Application No. 82388 of 2014 for recall of the order dated 11.3.2014.

Heard learned Counsel for the applicant and Mrs. Alpana Srivastava holding brief of Sri Mahesh Chandra.

Mrs. Alpana Srivastava vehemently opposed the prayer of the learned Counsel for the applicant.

I have gone through the submission of learned Counsel for the applicant and affidavit filed in support of the application recalling and setting aside the order dated 29.9.2015 rejecting the restoration/recall application i.e. C.M. Application No. 82388 of 2014 for recall of the order dated 11.3.2014.

On due consideration this Court finds that the cause shown in the said affidavit is satisfactory.

Application is allowed.

The order dated 29.9.2015 is hereby recalled and the application No. 82388 of 2014 is restored to its original number.

Order dated: 19.11.2015

Arvind