Citation : 2017 Latest Caselaw 1262 ALL
Judgement Date : 26 May, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- SPECIAL APPEAL No. - 194 of 2005 Appellant :- C/M Janta Inter College Inre W.P.No. 477 S/S 2005 Respondent :- Mr.Vikram Singh Counsel for Appellant :- Ramesh Pandey Counsel for Respondent :- C.S.C,H.B.Singh,S.K.Tripathi Hon'ble Dr. Devendra Kumar Arora,J.
Hon'ble Ravindra Nath Mishra-II,J.
(C.M.Application No. 49622 of 2017)
This is an application for recall of the order dated 03.01.2017 and for restoration of the writ petition.
Learned Standing Counsel has no objection to the prayer of the learned counsel for the petitioner.
Heard learned Counsel for the parties and perused the affidavit filed in support of recall application. Cause shown in the affidavit is found satisfactory.
On due consideration, application is allowed.
The order dated 03.01.2017 is recalled. The writ petition is restored to its original number.
Learned counsel for the petitioner has voluntarily offered to pay Rs.500/- as costs before the Registry of this Court. On receipt of the cost, the same shall be transmitted to the Oudh Bar Association for purchase of books only and the receipt thereof shall be made available to the Senior Registrar of this Court by the Association.
Order Date :- 26.5.2017
Pachhere/-
Case :- SPECIAL APPEAL No. - 194 of 2005
Appellant :- C/M Janta Inter College Inre W.P.No. 477 S/S 2005
Respondent :- Mr.Vikram Singh
Counsel for Appellant :- Ramesh Pandey
Counsel for Respondent :- C.S.C,H.B.Singh,S.K.Tripathi
Hon'ble Dr. Devendra Kumar Arora,J.
Hon'ble Ravindra Nath Mishra-II,J.
(C.M.Application No. 49625 of 2017)
1. Heard.
2. Delay in filing application is explained satisfactorily. It is hereby condoned.
3. This application is accordingly allowed.
Order Date :- 26.5.2017
Pachhere/-
Case :- SPECIAL APPEAL No. - 194 of 2005
Appellant :- C/M Janta Inter College Inre W.P.No. 477 S/S 2005
Respondent :- Mr.Vikram Singh
Counsel for Appellant :- Ramesh Pandey
Counsel for Respondent :- C.S.C,H.B.Singh,S.K.Tripathi
Hon'ble Dr. Devendra Kumar Arora,J.
Hon'ble Ravindra Nath Mishra-II,J.
1. Issue notice to respondents returnable at an early date.
2. List this case in the second week of July, 2017 along with writ petition No. 477 (SS) of 2005.
Order Date :- 26.5.2017
Pachhere/-
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!