MUKESH GIRI Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned Advocate General and Sri Ajit Kumar Singh, learned Additional Advocate General have appeared on behalf of the State and have filed communication dtd. 1/10/2024 of Special Secretary, Government of Uttar Pradesh informing disengagement of erring advocate. The communication dtd. 1/10/2024 is taken on record.

(2.) In view of the communication dtd. 1/10/2024 filed by the State, this Court is not proceeding in respect of matter of suppression of material facts. 2-A. Learned Advocate General and learned Additional Advocate General seek for and are granted leave at this stage.

(3.) Heard Sri Swapnil Kumar and Sri Sudhanshu Kumar, learned counsels for the applicant, Sri Deepak Rana, learned counsel for the informant, as well as, Sri Sanjay Kumar Singh, learned AGA and perused the material available on record.