Radhey Shyam Gupta vs Lucknow Development Authority, ...
2017 Latest Caselaw 1436 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 4553 of 2002
 

 
Petitioner :- Radhey Shyam Gupta
 
Respondent :- Lucknow Development Authority, Thru Chairman, Lucknow & Ors.
 
Counsel for Petitioner :- B.L. Jaiswal,Ashid Ali,Basant Lal Jaiswal,Manoj Kumar Dixit,Mohd. Kashif
 
Counsel for Respondent :- Umesh Chandra,Ajay Kumar Singh,Manish Kumar,Manish Mathur
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Applications along with affidavits seeking apology regarding filing Vakalatnama without complying Rule 39 Chapter 2 Para 4 of Bar Council of India have been filed by Sri Manoj Kumar Dixit and Mohd. Kashif, Advocates. The same are taken on record.

2. "No objection" of Sri B.L.Jaiswal, the original counsel for the petitioner has also been filed.

3. On due consideration, explanation given by Sri Manoj Kumar Dixit and Mohd. Kashif, Advocates is found satisfactory. Accordingly, show cause notice issued to Sri Manoj Kumar Dixit and Mohd. Kashif, Advocates is hereby discharged.

4. On the joint request of learned counsels for parties, list this case in the month of July, 2017.

Order Date :- 30.5.2017

Pachhere/-