Arpit Gupta vs Indra Kumar Gupta And 2 Others
2023 Latest Caselaw 16647 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:115958
 
Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2266 of 2023
 

 
Petitioner :- Arpit Gupta
 
Respondent :- Indra Kumar Gupta And 2 Others
 
Counsel for Petitioner :- Rakesh Kumar Porwal,Akash Chandra Maurya,Alok Kumar Dave
 
Counsel for Respondent :- Saurabh Srivastava
 

 
Hon'ble Neeraj Tiwari,J.

Ref:- Civil Misc. Restoration/Recall Application No. 3 of 2013

Heard Sri Akash Chandra Maurya, learned counsel for the petitioner and Sri Saurabh Srivastava, learned counsel for the respondents.

Sri Sri Saurabh Srivastava, learned counsel for the respondents has raised preliminary objection and submitted that Sri Akash Chandra Maurya was not the counsel at the time of passing order dated 22.03.2023 and 28.03.2023, therefore in light of judgment of this Court in Service Single No. 7775 of 2005(Rajesh Kumar Tiwari Vs. U.P. Shiksha Parishad and 4 ors.) this recall application is not maintainable.

Sri Sri Akash Chandra Maurya, learned counsel for the petitioner could not dispute the aforesaid fact.

Accordingly, the restoration/recall application is dismissed.

Order Date :- 24.5.2023

ADY