Sarwar Hussain vs Managing Director, U.P.Rajkiya ...
2018 Latest Caselaw 414 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M.Application No.15389 of 2018)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 7393 of 2000
 

 
Petitioner :- Sarwar Hussain
 
Respondent :- Managing Director, U.P.Rajkiya Nirman Nigam Ltd. Lucknow
 
Counsel for Petitioner :- K.C.Jauhari,Manish Jauhari,Mohit Jauhari,Subodh Kumar Verma,U.P.Mishra,V.P.Mishra
 
Counsel for Respondent :- Mohd.Mansoor Ahmad,Shishir Jain
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard on the application for recall of order dated 29.01.2018, whereby the writ petition was dismissed for want of prosecution.

Cause shown in the affidavit filed in support of the application is sufficient.

On due consideration, the application is allowed.  The order dated 29.01.2018 is recalled and the writ petition is restored to its original number.

Order Date :- 7.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

Case :- SERVICE SINGLE No. - 7393 of 2000

Petitioner :- Sarwar Hussain

Respondent :- Managing Director, U.P.Rajkiya Nirman Nigam Ltd. Lucknow

Counsel for Petitioner :- K.C.Jauhari,Manish Jauhari,Mohit Jauhari,Subodh Kumar Verma,U.P.Mishra,V.P.Mishra

Counsel for Respondent :- Mohd.Mansoor Ahmad,Shishir Jain

Hon'ble Rajesh Singh Chauhan,J.

Writ petition restored to its original number, vide my order of date, passed on C.M.Application No.15389 of 2018.

Order Date :- 7.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]