Sy.Husain Mohd. Rizvi vs State Of U.P.Through Secy.
2017 Latest Caselaw 2248 ALL

Citation : 2017 Latest Caselaw 2248 ALL
Judgement Date : 12 July, 2017

Allahabad High Court

Sy.Husain Mohd. Rizvi vs State Of U.P.Through Secy. on 12 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 6020 of 2001
 

 
Petitioner :- Sy.Husain Mohd. Rizvi
 
Respondent :- State Of U.P.Through Secy.
 
Counsel for Petitioner :- Anil Kumar,Anurag Srivastava,Vishal Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Cause shown is sufficient. Delay condonation and application for recall of the order dated 14.7.2014 are allowed. The writ petition is restored to its original number.

List along with writ petition no. 7387 (S/S) of 2005.

Order Date :- 12.7.2017

psd

(Vivek Chaudhary,J.)

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