Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO.57 OF 2009
Lakshmi Suri …….Petitioner
Versus
Union of India and Anr. ……..
Respondents
O R D E R
H.L. Dattu,J.
We decline to entertain the Writ Petition filed under Article 32 of
the Constitution of India. However, we permit the petitioner to make
appropriate application before the Division Bench of Andhra Pradesh
High Court in Writ Appeal No.630 of 2008 to recall the order passed on
07.07.2008 and hear the appeal on merits. If and when such
an
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application is filed, we hope and trust, the Division Bench would
consider the same in accordance with law. The writ petition is disposed
of accordingly. No order as to costs.
…………………………………J.
[ TARUN CHATTERJEE ]
…………………………………J.
[ H.L. DATTU ]
New Delhi,
March 16, 2009.
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