GANESH PRASAD GUPTA Vs. SPECIAL JUDGE (E C ACT), LUCKNOW
LAWS(ALL)-2010-4-435
HIGH COURT OF ALLAHABAD
Decided on April 01,2010

GANESH PRASAD GUPTA Appellant
VERSUS
Special Judge (E C Act), Lucknow Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the applicants/petitioners.
(2.) Cause shown by the applicants' Counsel is sufficient.
(3.) Accordingly, after condoning the delay in filing application for recall of the order, it is allowed and the order dated 16.7.2007 is recalled. The writ petition is restored to its original number.;


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