RAMESH SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THIS is an application filed on behalf of the applicants, the respondent nos. 4 and 5 in the writ petition, for review of the judgment and order dated 13th March, 2014, whereby the writ petition has been allowed.

(2.) HEARD Sri M.D. Singh 'Shekhar', learned Senior Advocate, assisted by Sri R.D. Tiwari, learned Counsel for the applicants/ respondent nos. 4 and 5 in the writ petition, and Sri Indra Raj Singh, learned Counsel for the writ petitioner.

(3.) SRI M.D. Singh 'Shekhar', learned Senior Advocate, has submitted that at the time of hearing of the writ petition it was not brought to the notice of the Court that signature of the respondent no. 4 was attested as Manager of the Institution in question on 05th June, 2012 and since then he is working as Manager of the Institution. He has further submitted that writ petitioner is not a Member of General Body of the Society and information to the said effect was given to the writ petitioner on 21st June, 2012.