- (1.) Heard Sri K.S. Kushawaha, learned counsel for the petitioner and Sri Mata Prasad, learned Additional Chief Standing Counsel for the State-respondents.
(2.) Sri Girijesh Tiwari, learned counsel for the respondent no.6-Nageshwar Mehta states that he has no instructions in the matter and now the case is entirely between the petitioner and the State.
(3.) The petitioner is seeking quashing of the order dated 18.12.2015 as well as the order dated 27.6.2015.;