SUDHIR AGARWAL, J. - (1.) HEARD Sri Ranjit Saxena, Advocate, appearing for the applicant and Sri Y.D.Sharma, respondent no.2, who has appeared in person.
(2.) THESE applications have come before this Court on assignment by Hon'ble the Acting Chief Justice vide order dated 8.10.2013. This is really unfortunate that the two advocates are in warring terms tussle going to the extent of giving rise to a criminal cases, which have come to this Court also in the form of present application filed under Section 482/483 of Code of Criminal Procedure (hereinafter referred to as "Code").
(3.) THE applicant, Mahipal Singh, is a practising advocate at Civil Court, Bulandshahr while respondent no.2 is an advocate practising in this Court.;