Mohd. Salim @ Kallu vs Dr. Liyakat Husain
2014 Latest Caselaw 7918 ALL

Citation : 2014 Latest Caselaw 7918 ALL
Judgement Date : 30 October, 2014

Allahabad High Court

Mohd. Salim @ Kallu vs Dr. Liyakat Husain on 30 October, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 50878 of 2014
 

 
Petitioner :- Mohd. Salim @ Kallu
 
Respondent :- Dr. Liyakat Husain
 
Counsel for Petitioner :- Manish Kumar Nigam,Sanjay Kumar Pandey
 
Counsel for Respondent :- M.K. Singh
 

 
Hon'ble Ran Vijai Singh,J.

Sri Anand Prakash Pandey, learned counsel has filed Vakalatnama on behalf of respondent which is taken on record.

Sri M.K. Singh, learned counsel who has filed Caveat submits that Sri Pandey has filed Vakalatnama without seeking no objection. His submission is that unless No objection is there, subsequent counsel cannot appear.

Put up this matter on 18th November, 2014 in Additional Cause List.

On the next date counsel for the respondent shall address as to whether subsequent counsel can appear without there being no objection of the earlier counsel.

Interim order granted earlier shall remain in operation till the next date of listing.

Order Date :- 30.10.2014

M.A.A.