DEVNARAYAN SHARMA Vs. RAMPHOOL

JUDGEMENT

(1.) In view of conflicting judgments by different single benches of this Court, learned Single Judge referred the following question for authoritative pronouncement by a Larger Bench

(2.) Vide order dtd. 16/10/2019, on request of learned counsel for the parties, the questions to be answered in the present matter, were re-framed in the following terms:-

(3.) Registrar (Judicial) was directed to publish a notice for information of the Members of the Bar, who may be willing to address the Court on the aforementioned questions. In consequence of the notice, Members of the Bar have put in appearance before the Court and have also submitted their written submissions along with the supporting case laws.