Jai Prakash Sharma vs State Of U.P. And Others
2016 Latest Caselaw 2702 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 68833 of 2010
 

 
Petitioner :- Jai Prakash Sharma
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- S. M. A. Abdy,S.M.Abdy
 
Counsel for Respondent :- C. S. C.,A.K. Sinha,Neeraj Agarwal
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Recall Application No.17812 of 2014.

 Heard.

An objection has been raised by the learned counsel for the petitioner that the recall application is not supported by a affidavit.

The recall application is hence rejected as it is not in terms of the Rules of the Court.

Order Date :- 17.5.2016

AU

Case :- WRIT - A No. - 68833 of 2010

Petitioner :- Jai Prakash Sharma

Respondent :- State Of U.P. And Others

Counsel for Petitioner :- S. M. A. Abdy,S.M.Abdy

Counsel for Respondent :- C. S. C.,A.K. Sinha,Neeraj Agarwal

Hon'ble Pradeep Kumar Singh Baghel,J.

With the consent of the parties, list this case before the appropriate bench on the top of the list on21.07.2016 with liberty to the parties to make a mention to take up the case out of turn.

Order Date :- 17.5.2016

AU