Anil Kumar Shukla vs State Of U.P. Thru Director ...
2018 Latest Caselaw 1431 ALL

Citation : 2018 Latest Caselaw 1431 ALL
Judgement Date : 6 July, 2018

Allahabad High Court

Anil Kumar Shukla vs State Of U.P. Thru Director ... on 6 July, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
(C.M. Application No.36354 of 2018)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 4910 of 2018
 

 
Petitioner :- Anil Kumar Shukla
 
Respondent :- State Of U.P. Thru Director Secondary Lucknow And Others
 
Counsel for Petitioner :- Sarjoo Ram,Vinod Kumar Kulshresth
 
Counsel for Respondent :- C.S.C.,Dev Mani Mishra,Sharad Pathak
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard on the application for recall of order dated 20.03.2018.

Learned counsel for the applicant-opposite party No.4, Sri Sharad Pathak, has submitted that his application for recall of order dated 20.03.2018 passed by this Court, has been rendered infructuous consequent to further orders being passed by this Court.

Therefore, the aforesaid recall application is dismissed being infructuous.

List this case in the next cause list before appropriate Bench.

Order Date :- 6.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]