MAHIPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) This Court vide order dtd. 4/12/2021 directed the learned counsel for the petitioner to inform Sri Pankaj Tyagi and Ms. Archana Tyagi, learned counsel for the caveator in writing that on the next date of listing, case shall be heard in first call irrespective of presence of counsel for the caveator.

(3.) Pursuant to the aforesaid order, Sri Manu Saxena, learned counsel for the petitioner has given notice to Sri Pankaj Tyagi and Ms. Archana Tyagi, who received the same on 6/12/2021, but they are not present, therefore, case be decided on merits. The notice dtd. 6/12/2021 is taken on record.