SHEKHAR TEWARI Vs. VIRENDRA KUMAR II. SPL. JUDGE. AYODHYA PRAKARAN AND ORS.
LAWS(ALL)-2011-4-566
HIGH COURT OF ALLAHABAD
Decided on April 21,2011

SHEKHAR TEWARI Appellant
VERSUS
Virendra Kumar Ii. Spl. Judge. Ayodhya Prakaran And Ors. Respondents

JUDGEMENT

- (1.) WHILE dictating judgment/order yesterday, on the request made by Sri Asok Pandey that he has moved an application before the Hon'ble the Chief Justice for nominating another Bench as one of the members of this Bench (Pradeep Kant, J.) is a member of Administrative Committee, the file was directed to be placed before the Hon'ble the Chief Justice for passing appropriate orders. Hon'ble the Chief Justice has directed the matter to be listed before the same Bench. We, therefore proceed to hear the matter.
(2.) APPLICATION for interim relief, filed today, be placed on record. Heard the learned Counsel for the Petitioner Sri Asok Pandey, Sri Manish Kumar learned Counsel appearing for the High Court and Sri D.K. Upadhyay, the learned Chief Standing Counsel.
(3.) ARGUMENTS of the parties counsel are concluded.;


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