Baijnath vs State Of U.P. Thru Secy. Instt. ...
2019 Latest Caselaw 616 ALL

Citation : 2019 Latest Caselaw 616 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Baijnath vs State Of U.P. Thru Secy. Instt. ... on 6 March, 2019

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 31
 

 
Case :- MISC. SINGLE No. - 7770 of 2014
 

 
Petitioner :- Baijnath
 
Respondent :- State Of U.P. Thru Secy. Instt. Finance Deptt. & Others
 
Counsel for Petitioner :- Meenakshi Singh Parihar,Diwakar Singh Kaushik,Neeraj Singh
 
Counsel for Respondent :- C.S.C.,Sandeep Dixit,Shree Prakash Singh
 

 
Hon'ble Karunesh Singh Pawar,J.

(C.M. Application No. 140010 of 2018 (Application for condonation of delay) and C.M. Application No. 140011 of 2018)(Application for recall of the order)

This is an application for recall of the order dated 12.10.2018 passed by this Court along with application for delay condonation.

Cause shown is sufficient. The delay in filing the recall application is condoned.

The applications are allowed. The order dated 12.10.2018 is recalled.

The writ petition is restored to its original number.

List in next cause list.

Order Date :- 6.3.2019

psd