Allahabad High Court
M/S Sanwaria Traders Thr.Its ... vs The Debt Recovery Tribunal, Lucknow And ... on 12 March, 2014
Bench: Rajiv Sharma, Mahendra Dayal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- MISC. BENCH No. - 1529 of 2013 Petitioner :- M/S Sanwaria Traders Thr.Its Prop.Awadhesh Kumar Agarwal Respondent :- The Debt Recovery Tribunal, Lucknow And Another Counsel for Petitioner :- Dinesh Kumar Counsel for Respondent :- Vinay Shanker Hon'ble Rajiv Sharma,J.
Hon'ble Mahendra Dayal,J.
Heard learned Counsel for the applicant.
While dismissing the writ petition, this Court imposed a cost of Rs.50,000/- vide order dated 25.2.2013. Thereafter, the instant application has been preferred for recall of the order.
As sufficient ground has been shown by the applicant, the cost levied upon the petitioner is reduced to Rs.1,000/- from Rs.50,000/-.
The application is disposed of accordingly.
Order Date :- 12.3.2014 lakshman