Brij Kishore Arya vs State Of U.P.And Others.
2015 Latest Caselaw 3596 ALL

Citation : 2015 Latest Caselaw 3596 ALL
Judgement Date : 29 October, 2015

Allahabad High Court

Brij Kishore Arya vs State Of U.P.And Others. on 29 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 1368 of 1996
 

 
Petitioner :- Brij Kishore Arya
 
Respondent :- State Of U.P.And Others.
 
Counsel for Petitioner :- Sanjai Bhasin,Ramesh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

This is an application for recall of the order dated 29.9.2015.

Counsel for the petitioner says that in the affidavit he has given the detail explanation for his absence on the date fixed.

No objection has been filed to the aforesaid application by the respondents.

On due consideration, the above order is recalled and the writ petition is restored to its original number. Counsel for the petitioner has voluntarily offered to pay Rs. 500/- to the Oudh Bar Association for purchase of books only.

List the writ petition in the next month for orders/hearing before the appropriate bench.

Order Date :- 29.10.2015

MH/-