CHANDRA MOHAN SINGHAL Vs. STATE OF U P

JUDGEMENT

(1.) THE above Civil Revisions were allowed by the judgment and order dated 25 -7 -2002 by which plaint of Original Suit No. 44 of 1993 and of Original Suit No. 45 of 1993 were quashed.

(2.) THE plaintiff -opposite party has moved an application for recall of the judgment and order dated 25 -7 -2002 on the ground that its Counsel Sri P.P. Srivastava, Senior Advocate, appointed by the State Government as Special Counsel has unilaterly withdrew from the case without informing the concerned authorities, and as such the State be also heard.

(3.) A perusal of the order sheet of the revision would reveal that initially Sri P.P. Srivastava, Senior Counsel, was appearing in the case.