Allahabad High Court
Jaideep Kumar Shukla & 9 Others vs Union Of India Thru.Secy.,Govt.Of ... on 6 December, 2019
Bench: Anil Kumar, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SERVICE BENCH No. - 14538 of 2016 Petitioner :- Jaideep Kumar Shukla & 9 Others Respondent :- Union Of India Thru.Secy.,Govt.Of India Ministry Of Railway Counsel for Petitioner :- Mayankar Singh,Shachindra Pratap Singh Counsel for Respondent :- Pankaj Srivastava,Prashant Kumar Srivastava Hon'ble Anil Kumar,J.
Hon'ble Saurabh Lavania,J.
(C.M. Application No.138957 of 2019) Heard learned counsel for the parties.
Cause shown in the affidavit filed in support of the application for recalled of the order dated 12.07.2019 as well as the application for condonation of delay (C.M. Application No.138956 of 2019 ) in filing the recall application, is sufficient.
Delay is condoned and application for recall is allowed. The order dated 12.07.2019 is recalled and the writ petition is restored to its original number.
List in the month of January,2020.
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(Saurabh Lavania,J.) (Anil Kumar,J.) Order Date :- 6.12.2019 dk/