- (1.) Vakalatnama filed by Sri Aakash Prasad, Advocate on behalf of respondent No.1 is taken on record.
(2.) Heard Dr. L. P. Mishra and Sri Abhinav N. Trivedi, learned Additional Chief Standing Counsel for the appellants, Sri J. N. Mathur, learned Senior Advocate assisted by Sri Dr. V. K. Singh and Sri Aakash Prasad, learned Counsel for respondent No.1, Sri Manish Mishra, learned Standing Counsel for respondent No.2 and Sri Samir Kalia, learned Counsel for respondent No.3.
(3.) At the outset, learned Counsel for the respondent No.1 has raised an objection that under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952, Special Appeal against the interlocutory order dated 5.12.2019 passed in Writ Petition No. 33626 (SS) of 2019 is barred therefore it is not maintainable and is liable to be dismissed on the aforesaid ground alone.;