Pyare Lal vs State Of U.P.Through Secy.
2015 Latest Caselaw 4727 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5701 of 1998
 

 
Petitioner :- Pyare Lal
 
Respondent :- State Of U.P.Through Secy.
 
Counsel for Petitioner :- Anant Tewari,A.M. Tripathi,R.C. Tewari,S.C. Misra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 8421 of 2015)

This is an application for condonation of Delay in filing the application for restoration/recall of the order dated 10.7.2014.

Heard learned Counsel for the applicant and learned Standing Counsel.

Learned Standing Counsel has no objection with the prayer of learned Counsel for the petitioner.

Accordingly, application for condonation of delay is allowed.

Order date: 27.11.2015.

Arvind.

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Case :- SERVICE SINGLE No. - 5701 of 1998

Petitioner :- Pyare Lal

Respondent :- State Of U.P.Through Secy.

Counsel for Petitioner :- Anant Tewari,A.M. Tripathi,R.C. Tewari,S.C. Misra

Counsel for Respondent :- C.S.C.

Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 8422 of 2015)

This is an application for recall of the order dated 10.7.2014.

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

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

Order dated 10.7.2014 is recalled and writ petition is restored to its original number with the interim order subject to deposit the cost of Rs. 200/-(Two Hundred) within two week. The said amount shall be deposited with Oudh Bar Association for its library.

Learned Counsel for the petitioner submitted that the petitioner?s case is squarely covered by judgment of this Court passed in writ petition no. 1634 (SS) of 1999: Radhey Shyam Patel Vs. State of U.P. and others.

Learned Standing Counsel prays for 24 hours to seek instructions.

List this case on 30.11.2015.

Order date: 27.11.2015.

Arvind.