SHERU ABBAS Vs. DISTT. JUDGE, LUCKNOW

JUDGEMENT

(1.) Supplementary-affidavit filed by the petitioners is taken on record.

(2.) Heard Shri M. A. Siddiqui, learned counsel for the petitioners and Shri Ratnesh Chandra learned counsel appearing for the respondent No. 5 and Shri Hemant Pandey, learned Standing Counsel for the State.

(3.) The instant petition has been preferred under Article 227 of the Constitution of India assailing the order dtd. 6/5/2025 passed by the District Judge, Lucknow in Civil Revision No. 9 of 2025 whereby the revision was dismissed and the order passed by the trial court dtd. 13/1/2025 was affirmed, as a consequence, applications moved by the petitioner bearing Paper Nos. C-48 and C-286 were rejected fixing the matter for final hearing.