Raja Ram vs State Of U.P.Through Prin. Secy. ...
2017 Latest Caselaw 829 ALL

Citation : 2017 Latest Caselaw 829 ALL
Judgement Date : 17 May, 2017

Allahabad High Court

Raja Ram vs State Of U.P.Through Prin. Secy. ... on 17 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 8584 of 2010
 

 
Petitioner :- Raja Ram
 
Respondent :- State Of U.P.Through Prin. Secy. Rural Deptt. Civil Sectt.
 
Counsel for Petitioner :- R.S.Tiwari,Manish Mathur
 
Counsel for Respondent :- C.S.C.,Sameer Kalia
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 47236 of 2017)

This is an application for recall of the order dated 07.03.2017 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 07.03.2017 is recalled. The C.M.Application No. 114284 of 2016 is restored to its original number.

Order Date :- 17.5.2017

Pachhere/-

Case :- MISC. BENCH No. - 8584 of 2010

Petitioner :- Raja Ram

Respondent :- State Of U.P.Through Prin. Secy. Rural Deptt. Civil Sectt.

Counsel for Petitioner :- R.S.Tiwari,Manish Mathur

Counsel for Respondent :- C.S.C.,Sameer Kalia

Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 114284 of 2016)

Application is allowed vide order passed on C.M. Application 47236 of 2017.

Order Date :- 17.5.2017

Pachhere/-

Case :- MISC. BENCH No. - 8584 of 2010

Petitioner :- Raja Ram

Respondent :- State Of U.P.Through Prin. Secy. Rural Deptt. Civil Sectt.

Counsel for Petitioner :- R.S.Tiwari,Manish Mathur

Counsel for Respondent :- C.S.C.,Sameer Kalia

Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 114283 of 2016)

1.Heard.

2.Delay in filing appeal is explained satisfactorily. It is hereby condoned. The application is accordingly allowed.

3.Let appeal be registered with regular number and old number shall also continued to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.