Dr. Suman Gupta W/O Dr. Raj Kumar ... vs State Of U.P. Through Principal ...
2017 Latest Caselaw 1398 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 9617 of 2008
 
Petitioner :- Dr. Suman Gupta W/O Dr. Raj Kumar Gupta
 
Respondent :- State Of U.P. Through Principal Secretary Revenue
 
Counsel for Petitioner :- Dr. L.P. Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. NIL dated 30.05.2017)

This application for condonation of delay has been filed in Court. The same is taken on record.

Learned Standing counsel has no objection in condoning the delay.

On due consideration, application is allowed

Delay is condoned.

Order Date :- 30.5.2017

Pachhere/-

Case :- MISC. BENCH No. - 9617 of 2008

Petitioner :- Dr. Suman Gupta W/O Dr. Raj Kumar Gupta

Respondent :- State Of U.P. Through Principal Secretary Revenue

Counsel for Petitioner :- Dr. L.P. Mishra

Counsel for Respondent :- C.S.C.

Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 68662 of 2011)

This is an application for recall of the order dated 22.11.2010 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.

Order Date :- 30.5.2017

Pachhere/-

Case :- MISC. BENCH No. - 9617 of 2008

Petitioner :- Dr. Suman Gupta W/O Dr. Raj Kumar Gupta

Respondent :- State Of U.P. Through Principal Secretary Revenue

Counsel for Petitioner :- Dr. L.P. Mishra

Counsel for Respondent :- C.S.C.

Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Since C.M.Application No. 68662 of 2011 moved for recall of order dated 22.11.2010 has been allowed, the writ petition is restored to its original number.

2. Learned counsel for the petitioner has voluntarily offered to pay Rs.1000/- 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 :- 30.5.2017

Pachhere/-