PIYUSH PRABHAKAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Anurag Khanna, learned Senior Advocate assisted by Shri Ravi Prakash Srivastava, learned counsel for the petitioners and learned A.G.A. appearing for the State.

(2.) Petitions are being decided by a common judgment and order as they arise from the same facts and incident on the consent of the parties.

(3.) Despite notice, counsel appearing for the fourth respondent has not filed counter affidavit, nor, has he put in appearance.