Ashok Kumar, J. - (1.) The State of U.P. through Secretary Financial Institution U.P. Government, Lucknow and three others are before this Court assailing the validity of the order dated 24.08.2012 passed by the learned Single Judge in Civil Misc. Writ Petition No.44520 of 1993 (Prakash Chandra and others v. State of U.P. and others) , whereby the learned Single Judge has allowed the writ petition filed by the petitioners-respondents in this special appeal.
(2.) The State has filed the instant special appeal by which it has sought the relief to call for the records of the aforesaid writ petition, allow the appeal and set aside the judgement and order dated 24.08.2012 as well as to dismiss the writ petition.
(3.) We have heard Sri Ravi Shankar Prasad, learned Standing Counsel appearing on behalf of appellants-respondents and Sri J.J. Munir, learned counsel for the respondents-petitioners.;