SISTER OF OUR LADY OF PROVIDENCE EDUCATION SOCIETY Vs. CHIEF COMMISSIONER OF
LAWS(ALL)-2010-2-296
HIGH COURT OF ALLAHABAD
Decided on February 03,2010

Sister Of Our Lady Of Providence Education Society Appellant
VERSUS
Chief Commissioner Of Respondents

JUDGEMENT

- (1.) HEARD Shri Siddharth Pathak, learned counsel for the petitioner and Shri Sambhu Chopra, learned standing counsel for the Department.
(2.) DIVISION Bench of this Court. The Division Bench has passed the following order : "A preliminary objection has been raised by the learned counsel for the respondent that the petition against the order dt. have made the first prayer in the writ petition. This aspect may be examined by the learned counsel for the petitioner and it may be considered whether first prayer needs to be deleted in view of the argument advanced. Put up day after tomorrow."
(3.) EXPLAINING the delay in filing the writ petition. Learned counsel for the petitioner states that by means of the present writ filing the petition has been explained in the affidavit filed along with application for condonation of delay and, therefore, Asking the petitioner to give the reply and therefore, this Court should not entertain the writ petition.;


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