Rajendra Mohan Mehra vs State Of U.P.Through ...
2017 Latest Caselaw 1093 ALL

Citation : 2017 Latest Caselaw 1093 ALL
Judgement Date : 23 May, 2017

Allahabad High Court

Rajendra Mohan Mehra vs State Of U.P.Through ... on 23 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 273 of 2002
 

 
Petitioner :- Rajendra Mohan Mehra
 
Respondent :- State Of U.P.Through Secy.Irrigation And 3 Ors.
 
Counsel for Petitioner :- D.S.Chaubey,I.M. Pandey Ist
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Petitioner has filed Application No. 40492 of 2017 for condonation of delay and Application No. 40495 of 2017 to recall the order dated 23.11.2016. Cause shown is sufficient. The applications are allowed and order dated 23.11.2016 is recalled and the writ petition is restored to its original number.

Heard learned counsel for parties.

Judgment reserved.

Order Date :- 23.5.2017

psd

(Vivek Chaudhary,J.)

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