HARISH CHAND SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Vakalatnama filed by Sri Arvind Kumar Dubey, Advocate, on behalf of respondent no.8 is taken on record.

(2.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1 to 6, and Sri Arvind Kumar Dubey, learned counsel for respondent no.8 while the notice for respondent no.7 has been accepted by Sri Ashok Kumar Singh, learned counsel.

(3.) With the consent of learned counsel for the parties, the matter is finally decided.