MOHAMMAD FAIZAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Upendra Singh, learned Standing Counsel for the State respondent and Shri Rajendra Singh Chauhan, learned counsel has filed his Vakalatnama on behalf of the respondents No. 5 and 6 which is taken on record.

(2.) In pursuance of the earlier order dtd. 4/12/2024 passed by this Court Shri Aakash Pandey, Naib Tehsildar, Baksi Ka Talab, Lucknow is present in person along with the original record. The order dtd. 4/12/2024 reads as under:

(3.) From the perusal of the original record, it indicates that a hand written order was passed by the Presiding Officer on 9/10/2024, indicating that the counsel for the applicant (the person who had moved a restoration application) was present. Put up on 22/10/2024 for evidence of the person moving the restoration application. Thereafter with a different ink the order was continued, that thereafter, Shri Siddique Zafar was represented by his counsel Shri Prince who had filed his Vakalatnama.