JEETU Vs. SUB DIVISIONAL MAGISTRATE SADAR LUCKNOW

JUDGEMENT

(1.) Learned Counsel for the petitioner opposes illness application filed by the learned Counsel for the respondent. Although the same is on personal ground, however, in view of the said objection, the matter is being heard.

(2.) Let a copy of this order be sent to the Bar Association for information.

(3.) Heard learned Counsel for the petitioner.