Mohd. Shamim vs The State Of U.P.Through ...
2018 Latest Caselaw 4174 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
(C.M. Application No.99320 of 2018)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 619 of 2002
 

 
Petitioner :- Mohd. Shamim
 
Respondent :- The State Of U.P.Through Principal Secy.
 
Counsel for Petitioner :- S.D.Singh,Dr. V.K. Singh,Sudhir Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner on the application for recall of order dated 10.09.2018, whereby the writ petition was dismissed for default.

The application has been filed within time supported with an affidavit.

Cause shown in the affidavit appears to be sufficient to recall the order dated 10.09.2018.

On due consideration, the application is allowed. The order dated 10.09.2018 is recalled and the writ petition is restored to its original number.

Order Date :- 6.12.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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Case :- SERVICE SINGLE No. - 619 of 2002

Petitioner :- Mohd. Shamim

Respondent :- The State Of U.P.Through Principal Secy.

Counsel for Petitioner :- S.D.Singh,Dr. V.K. Singh,Sudhir Upadhyay

Counsel for Respondent :- C.S.C.

Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the petitioner prays for and is granted two weeks' time to move an application for amendment of the writ petition.

List this petition in the week commencing 07.01.2019.

Order Date :- 6.12.2018

Suresh/

[Rajesh Singh Chauhan,J.]