MOHAN MISTRY Vs. MANJUR HUSSAIN

JUDGEMENT

(1.) Heard learned counsel Mr. Jitendra Kishore Verma appearing on behalf of the petitioner and the learned counsel Mr. Gopal Govind Mishra appearing on behalf of the respondents on the Interlocutory Application No.3118 of 2015 filed in C.W.J.C. No.5842 of 2015.

(2.) At the time of hearing of this interlocutory application the learned counsels submitted that these writ applications may also be heard on merit in admission matter and accordingly, I heard the parties on merit in admission matter also.

(3.) It will be better to decide the matter relating to C.W.J.C. No.13066 of 2014 first.