U.P.Coop.Federation vs State Of U.P. & Others
2015 Latest Caselaw 3388 ALL

Citation : 2015 Latest Caselaw 3388 ALL
Judgement Date : 16 October, 2015

Allahabad High Court

U.P.Coop.Federation vs State Of U.P. & Others on 16 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2780 of 1996
 

 
Petitioner :- U.P.Coop.Federation
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- A.K.Tewari,Anil Tiwari,Birendra Prasad Singh,Harit Shukla
 
Counsel for Respondent :- C.S.C.,S.M.K.Chaudhary
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Delay in filing the application for restoration is condoned.

This is an application for recall of the order dated 6.3.2013 whereby the writ petition was dismissed for want of prosecution.

Since sufficient cause has been shown for the absence of the Counsel for the petitioner on the date fixed, the application is allowed and the writ petition is restored to its original number. Counsel for the petitioner has voluntarily offered to pay Rs. 500/- for purchase of Books for the Library of Oudh Bar Association.

Writ petition be listed before the appropriate Bench in the next month.

Order Date :- 16.10.2015

MH/-