KAILASH VARMA Vs. DUSHYANT VARMA

JUDGEMENT

(1.) I have heard learned counsel for the parties and perused the proceedings.

(2.) AMONGST the proceedings recorded in the past in CR(P) No. 56/2013, CR(P) No. 59/2013 and CR(P) No. 20/2014, by different benches of this Court, are the following orders which may give a brief background of the case leading to passing of the instant order. The first detailed order of that kind passed by a learned Single Judge dated 13 -12 -2013 is as:

(3.) IT appears that the matter was thereafter adjourned from time to time. However, learned Single Judge, Hon'ble Mr. Justice S.R. Sen, who heard the matter in the beginning on several dates, reused himself from hearing of this matter vide the order dated 28 -8 -2014 as given below: