PRAMOD KUMAR SRIVASTAVA Vs. SUKH DEV PRASAD TRIPATHI

JUDGEMENT

(1.) Heard Sri V.K.Mishra along with Sri Shahabuddin,learned counsel for the petitioner.

(2.) This writ petition has been filed for issuing a writ of certiorari quashing the orders dated 15.11.2014 and 28.11.2014 passed by the Prescribed Authority/Additional Small Cause Judge, 1st, Kanpur Nagar in Misc. Case No. 19/23/11 .

(3.) Vide order dated 15.11.2014, the petitioner's adjournment application filed in Misc. Case No. 10/74/13 has been rejected. Whereas by the subsequent order dated 28.11.2014, writ of execution has been issued by the prescribed authority.