Dr. Pankaj Kumar Mishra vs State Of U.P. Thru.Prin. ...
2018 Latest Caselaw 3587 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- MISC. BENCH No. - 32477 of 2018
 
Petitioner :- Dr. Pankaj Kumar Mishra
 
Respondent :- State Of U.P. Thru.Prin. Secy.Housing & Urban Planning & Ors
 
Counsel for Petitioner :- Manoj Kumar Mishra,Vinay Kumar
 
Counsel for Respondent :- C.S.C.,A.M.Tripathi,Anurag Singh
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Sri Manoj Kumar Mishra, one of the learned counsels for the petitioner is on sanctioned leave till 24.11.2018. Sri Anubhav Awasthi, Advocate is present on his behalf and prayed that this matter may be fixed after 24.11.2018 on any date as fresh case.

Sri Ashish Chaturvedi, Advocate has put in appearance on behalf of opposite party Nos.2, 3 and 4 and filed his Vakalatnama on their behalf, which is taken on record.

Further Sri Anand Mani Tripathi, Advocate states that this matter may be listed after 27.11.2018 as the polling of Oudh Bar Association is scheduled on the said date. He is moving impleadment application on behalf of Ms. Indira Singh.

Sri Raj Kumar Singh, learned brief holder for the State-respondents is also present.

We, accordingly direct that this matter be put up/ listed in the additional cause list as fresh case on 03.12.2018 showing the names of Sri Anand Mani Tripathi and Sri Ashish Chaturvedi, Advocates in the cause list from the side of the opposite parties.

Order Date :- 12.11.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Vikram Nath,J.]