Anil Kumar And Others {State} vs State Of U.P.Through Secretary ...
2015 Latest Caselaw 3630 ALL

Citation : 2015 Latest Caselaw 3630 ALL
Judgement Date : 29 October, 2015

Allahabad High Court

Anil Kumar And Others {State} vs State Of U.P.Through Secretary ... on 29 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 8571 of 1992
 

 
Petitioner :- Anil Kumar And Others {State}
 
Respondent :- State Of U.P.Through Secretary Labour Health And Ors
 
Counsel for Petitioner :- S.S. Gupta,Mayankar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No.112893 of 2015)

This is an application for recall of the order dated 26.10.2015.

Heard learned Counsel for the petitioner as well as learned Standing Counsel.

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

On due consideration, application is allowed. Order dated 26.10.2015 is hereby recalled and writ petition is restored to its original number.

Interim order, if any, will also restored.

List in the week commencing 16.11.2015.

Order Date :- 29.10.2015

Arvind