Registrar/Inspector U.P. ... vs Mohd. Fuzail Ahmad
2023 Latest Caselaw 27114 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:63411
 
Court No. - 8
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 209 of 2023
 

 
Applicant :- Registrar/Inspector U.P. Madarsa Education Board Thru. Dr. Priyanka Awasthi
 
Opposite Party :- Mohd. Fuzail Ahmad
 
Counsel for Applicant :- Afzal Ahmad Siddiqui
 

 
Hon'ble Pankaj Bhatia,J.

Order on I.A. No.1 of 2023

1. The abovesaid application has been filed seeking condonation of delay in filing the review application.

2. The cause shown is sufficient. The application is allowed. The delay is condoned.

Order on Review Application

3. The present review application has been filed seeking review of the judgment and order dated 31.05.2023.

4. Submission of the Counsel for the applicant is that subsequent to the passing of the order dated 31.05.2023, a fresh order has been passed withdrawing the financial approval granted to the petitioner.

5. Considering the fact that fresh order has already been passed after passing of the order dated 31.05.2023, I do not see any reason for reviewing the order dated 31.05.2023 on the ground as are being argued by the Counsel for the applicant.

6. In view of above, the review application lacks merit and is hereby dismissed.

Order Date :- 4.10.2023

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