- (1.) ON 12th March, 2014, the following order was passed:
(2.) ON 14.2.2014 the following order was passed :
(3.) CASE has been taken up in the revised call. Sri M.A. Haq, Advocate has filed Impleadment Application No.268909 of 2013 to implead Syed Muzaffar Husain as opposite party. Even in the revised call Sri M.A. Haq is not present. The aforesaid impleadment application is dismissed for want of prosecution. Heard learned counsel for the applicant and Sri Piyush Shukla, learned counsel for the opposite party.;