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Tharu Janjati Mahila Vikas Samiti ... vs State Of U.P.Thr.Secy.Basic ...
2019 Latest Caselaw 622 ALL

Citation : 2019 Latest Caselaw 622 ALL
Judgement Date : 6 March, 2019

Allahabad High Court
Tharu Janjati Mahila Vikas Samiti ... vs State Of U.P.Thr.Secy.Basic ... on 6 March, 2019
Bench: Karunesh Singh Pawar



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 31
 

 
Case :- MISC. SINGLE No. - 3368 of 2014
 

 
Petitioner :- Tharu Janjati Mahila Vikas Samiti Thr.Its President & Anr.
 
Respondent :- State Of U.P.Thr.Secy.Basic Education,Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- Anurag Srivastava
 
Counsel for Respondent :- C.S.C.,A.M. Tripathi,Chandra Bhaskar Singh
 

 
Hon'ble Karunesh Singh Pawar,J.

(C.M. Application No. 19450 of 2019)

This is an application for recall of the order dated 10.01.2019 passed by this Court.

Cause shown is sufficient.

The application is allowed.

The writ petition is restored to its original number.

One week's further time is granted to the learned counsel for the petitioner to file rejoinder affidavit.

List on 25.03.2019.

Order Date :- 6.3.2019

psd

 

 

 
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