HILAL AHMAD Vs. STATE OF U.P

JUDGEMENT

(1.) The instant application has been moved by the petitioners seeking recall of the order dated 09.12.2020.

(2.) The ground shown is sufficient. Accordingly, the application is allowed and the petition is restored to its original number.

(3.) The Court has heard Sri Mohd. Arif Khan, learned Senior Advocate along with Mohd. Aslam Khan and the learned Standing Counsel for the State-respondents.