Allahabad High Court
Smt.Indu Rai {Transfer Of W.P.No-562 ... vs Union Of India Through Prin Secy ... on 12 August, 2010
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
Court No. - 6
C.M.Application No.80994 of 2010
Inre:
Case :- SERVICE SINGLE No. - 4059 of 2006
Petitioner :- Smt.Indu Rai {Transfer Of W.P.No-562 (S/B) Of 2006}
Respondent :- Union Of India Through Prin Secy Ministry Of Labourshram
Petitioner Counsel :- A.S.Gaur
Respondent Counsel :- Dipak Seth,A.K.Singh,C.S.C.
Hon'ble Shabihul Hasnain,J.
This is an application for condonation of delay in filing recall application supported by an affidavit of the petitioner herself. Heard.
Cause shown is sufficient. Application is allowed.
Delay in filing recall application is condoned. Order Date :- 12.8.2010 RKM.
Hon'ble Shabihul Hasnain,J. C.M.Application No.80993 of 2010 This is an application for recall of the order dated 8.1.2010 dismissing the petition for want of prosecution. Cause shown is sufficient. Application is allowed.
Order dated 8.1.2010 is recalled. Petition is restored to its original number. Order Date :- 12.8.2010 RKM.
Hon'ble Shabihul Hasnain, J. Petition is restored to its original number vide order of date passed on C.M.Application No.80993 of 2010. Order Date :- 12.8.2010 RKM.