DILIP B BHOSALE, J. - (1.) A Division Bench of this Court, finding it difficult to agree and concur with the obser
(2.) The Full Bench, vide its order dated 28.04.2014, formulated the following question on the request and with the assistance of learned counsel appearing for the parties: "Whether a Judge of Hon'ble High Court sitting alone or Judges sitting in a Division Bench hearing any matter in his/their determination assigned by Hon'ble the Chief Justice, can overstep into the determination of another Bench, if any issue or question arises in the matter including a question in public interest, which is not connected to the matter before him/them, and which in his/their opinion is necessary to be decided, and further in such case where in his/their discretion it is necessary to decide such question, what should be the procedure to be adopted."
(3.) It appears from the order dated 28.04.2014, that the Full Bench also invited members of the Bar who were interested to assist the Full Bench. Accordingly, the Oudh Bar Association entered its appearance through its President and sought time to assist the Court. One Shri Ashok Pande, Advocate, also made an application, supported by his affidavit, for intervention. Insofar as the oral request for intervention of the Oudh Bar Association is concerned, it was allowed. However, it was clarified that the intervention application of Shri Ashok Pande was not being considered then. The Full Bench also requested Shri Ashok Pande to consider the deletion of paragraphs 14 and 15 of his affidavit. Thus, the matter is now before this Full Bench.;