- (1.) Heard learned counsel for the petitioner, Shri Ramesh Rai, learned counsel for the respondent no.4 and learned Standing Counsel for the respondent nos. 1 to 3.
(2.) By this writ petition, the petitioner has prayed for quashing the order dated 28.12.2012 passed in the review application filed by the respondent no.4 as well as the consequential order dated 12.02.2013 restoring the supply of respondent no.4.
(3.) We have heard learned counsel for the parties.;