- (1.) Heard the learned counsel for the petitioner.
(2.) "Something is rotten in the State of Denmark", said Shakespeare in Hamlet, and it can similarly be said that something is rotten in the Allahabad High Court, as this case illustrates.
(3.) This petition has been filed against the impugned judgment passed by a Division Bench of the High Court of Allahabad dated 5-8-2010 in Special Appeal No. 973 of 2010. By that judgment the ex parte interim orders of the Single Judge of the High Court dated 11-6-2010 and 18-6-2010 passed in Writ Petition No. 34595 of 2010 have been set aside.;