KETAN RASTOGI Vs. STATE OF U.P.

JUDGEMENT

(1.) Vakalatnama filed by Shri Saurabh Kumar Shahi and Shri Mohit Kumar Rawat, Advocates on behalf of writ petitioners is taken on record.

(2.) Heard, Shri Manish Soni, learned counsel for applicant/opposite party no. 4 in the writ petition, Shri Saurabh Kumar Shahi and Shri Mohit Kumar Rawat learned counsels for the petitioners.

(3.) By means of the instant application, Smt. Mohini Verma the applicant / opposite party no. 4, has prayed for the Recall of the Order dtd. 9/1/2025 passed by the co- ordinate Bench of this Court comprising of Hon'ble Mr. Vivek Chaudhary, J. and Hon'ble Mr. Om Prakash Shukla, J. and for the restoration of the case to its original number and to be heard and decided on merits afresh.