Allahabad High Court
Radha Raman Kulshretha vs State Of U.P. on 25 November, 2019
Author: Anil Kumar
Bench: Anil Kumar, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SERVICE BENCH No. - 1823 of 1985 Petitioner :- Radha Raman Kulshretha Respondent :- State of U.P. Counsel for Petitioner :- G Kalwani,Anita Tiwari,G.Kalwani,Manish Kumar Pandey,S.Kumar,Smt. Nalini Jain Counsel for Respondent :- C.S.C. Hon'ble Anil Kumar,J.
Hon'ble Saurabh Lavania,J.
( C.M.Application No.-132407 of 2019 ( Application for condonation of delay ) and (C.M.Application No.-132408 of 2019 ( Application for recall of orders dated 13.04.2009 and 14.12.2015) Heard on the applications for condonation of delay as well as application for recall of order dated 13.04.2009 and 14.12.2015. Reasons have been assigned and finding them to be satisfactory, the applications are allowed. Petition is restored to its original number. Order Date :- 25.11.2019/Jyoti/-
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Case :- SERVICE BENCH No. - 1823 of 1985 Petitioner :- Radha Raman Kulshretha Respondent :- State of U.P. Counsel for Petitioner :- G Kalwani,Anita Tiwari,G.Kalwani,Manish Kumar Pandey,S.Kumar,Smt. Nalini Jain Counsel for Respondent :- C.S.C. Hon'ble Anil Kumar,J.
Hon'ble Saurabh Lavania,J.
Heard Ms. Anita Tiwari, learned Counsel for the petitioner and Sri Mayank Singh, learned State Counsel for the respondent-State. Judgment reserved.
Order Date :- 25.11.2019 Jyoti/-