Smt.Manju Singh And 2 Others vs State Of U.P.Through Secretary ...
2017 Latest Caselaw 979 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 3044 of 2006
 

 
Petitioner :- Smt.Manju Singh And 2 Others
 
Respondent :- State Of U.P.Through Secretary Food & Civil Supplies & 3 Ors
 
Counsel for Petitioner :- B.P. Singh,Ravi Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 51356 of 2017)

This is an application for recall of the order dated 10.04.2017 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 10.04.2017 is recalled. The writ petition is restored to its original number.

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.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 22.5.2017

Pachhere/-