ANIL KUMAR SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mohd. Taufiq Siddiqui, the learned counsel for the petitioners, Sri Pankaj Srivastava, the learned Additional Chief Standing Counsel, Ms. Meena Kumari, Advocate holding brief of Sri Vimal Kumar, the learned counsel for the opposite party no.3.

(2.) This is an application for recall of an order dtd. 26/4/2024 whereby the writ petition was dismissed for want of prosecution. It has been stated in the affidavit filed in support of the application that when this case was taken, the learned counsel for the petitioner was busy in Court No. 15 in connection with another case.

(3.) The cause shown in the affidavit appears to be sufficient.