B. Amit Sthalekar, J. - (1.) HEARD Sri Radha Kant Ojha, learned Senior Counsel assisted by Sri Mahesh Sharma for the petitioner, Sri Gulrez Khan, learned counsel for the respondent No. 7 and Sri Upendra Singh, learned Standing Counsel for the respondents No. 1, 3, 4 and 5 and Sri Shiv Nath Singh on behalf of respondent No. 2.
(2.) AT the time of admission counsel for the respondent No. 7 had sought time for filing counter affidavit but no time was sought on behalf of the respondents No. 1, 2, 3, 4 and 5 stating that the dispute was essentially between the petitioner and respondent No. 7. In this view of the matter, the pleadings between the petitioner and the respondent No. 7 having been exchanged, the matter is taken up for final disposal at the admission stage itself with the consent of learned counsel for the parties.
(3.) PETITIONER has filed this writ petition seeking quashing of the orders 12.9.2006, 17.8.2006 and 8.5.2015.;