NEKPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri A.T. Pandey, learned counsel for the appellant through video conferencing, Sri Dan Bahadur, learned counsel for the opposite party no.2 and Sri Ram Prakash Shukla, learned counsel for the State/O.P. No.1 who are present in Court and perused the record.

(3.) Learned counsel for the opposite party no.2 submits that although he was granted time vide order dtd. 28/4/2026 to file counter affidavit but he does not proposes to file any counter affidavit. Thus the Court proceeds to hear the matter.