MOHAMMAD ADNAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant petition has been placed before us today in pursuance of order of Hon'ble Senior Judge dated 28.8.2021, passed on the urgency application of the petitioners.

(2.) We have heard Ms. Ila Deol, Advocate, assisted by Sri P.N. Shukla, Advocate, on behalf of the petitioners, Sri J.N. Maurya, learned Chief Standing Counsel ? I, along with Sri Virendra Kumar Pal, learned Standing Counsel and Sri Kaushalendra Nath Singh on behalf of respondent nos. 1 and 2 respectively.

(3.) We have also heard Sri Nitesh Anand, alongwith Sri Sunit Kumar, Advocate, on behalf of Residents Welfare Association of Gardenia Gateway, Noida, which claims to have filed caveat application in the matter.