OM PRAKASH Vs. STATE OF U P

JUDGEMENT

(1.) Notice on behalf of opposite parties no.1 to 4 has been accepted by learned Chief Standing Counsel, whereas Mr. Jai Kumar, Advocate has accepted notice on behalf of opposite party no.5.

(2.) For the orders proposed, there is no need to issue notice to opposite party no.6, as such, notice to opposite party no.6 is dispensed with.

(3.) Heard learned counsel for the parties and perused the records.