RAJEEV KUMAR GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Pankaj Kumar Gupta, learned counsel for appellant, learned Senior Counsel for the State-respondents. The fifth respondent had not put in appearance despite notice.

(2.) It is informed that the fifth respondent did not contest the writ petition.

(3.) The order dtd. 25/4/2018, passed by the learned Single Judge, in Writ-A No. 10394 of 2018 (Rajeev Kumar Gupta v. State of U.P. and 4 Others), whereby the writ petition came to be dismissed, is under challenge.