Mahendra Kumar Tiwari vs Union Of India And 4 Others
2021 Latest Caselaw 9684 ALL

Citation : 2021 Latest Caselaw 9684 ALL
Judgement Date : 5 August, 2021

Allahabad High Court

Mahendra Kumar Tiwari vs Union Of India And 4 Others on 5 August, 2021

Bench: Ajay Bhanot




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 7 of 2021
 

 
Applicant :- Mahendra Kumar Tiwari
 
Opposite Party :- Union Of India And 4 Others
 
Counsel for Applicant :- Anurag Shukla,Maithali Sharan Pipersenia
 
Counsel for Opposite Party :- R.P.S. Chauhan
 

 
Hon'ble Ajay Bhanot,J.

Heard Shri Maithali Sharan Pipersenia, learned counsel assisted by Shri Anurag Shukla, learned counsel for the petitioner and Shri R.P.S. Chauhan, learned counsel for the Union of India.

The writ petition is held to be maintainable in light of the judgment of the Supreme Court in Mohammed Ansari Vs. Union of India and others, reported at 2017 (3) SCC 740. The writ petition is maintainable.

Review Application is allowed. The order dated 08.01.2021 is recalled.

Order Date :- 5.8.2021

Dhananjai

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