RAMESH CHANDRA PAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The Vakalatnama filed by Sri R.D. Shahi on behalf of the respondent no.7 is taken on record. The short counter affidavit filed on behalf of the respondent no.7 is also taken on record.

(2.) Heard Sri G.C. Verma and Sri Pawan Kumar Pandey, learned Counsel for the petitioner as well as Sri Ran Vijay Singh, learned Standing Counsel and Sri R.D. Shahi and Sri Ghanshyam Verma, learned Counsel appearing on behalf of respondent no.7.

(3.) The respondent no.6 has been added without any basis, as such, he is scrolled off from the array of parties and in view of the documents submitted, there is no need to hear the respondent no.5.