RAMA KANT Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for the Staterespondents. Sri Adarsh Kumar Maurya, learned counsel has put in appearance on behalf of private respondent No. 3 and has filed his counteraffidavit which is taken on record.

(2.) The office report dtd. 2/11/2022 indicates that service on the private respondents is complete, however, it is only the private respondent No. 3 who is contesting the proceedings.

(3.) Under challenge is the order dtd. 26/4/2022 whereby the revision preferred by the private respondent No. 3 has been allowed and the matter was remanded to the Trial Court for decision afresh.