Allahabad High Court
Brahmanad Ojha vs State Of U.P. & Others on 4 February, 2010
Author: Kashi Nath Pandey
Bench: Kashi Nath Pandey
Court No. - 29 Case :- WRIT - A No. - 884 of 2010 Petitioner :- Brahmanad Ojha Respondent :- State Of U.P. & Others Petitioner Counsel :- O.P. Ojha Respondent Counsel :- C.S.C.,V.K. Ojha Hon'ble Satya Poot Mehrotra,J.
Hon'ble Kashi Nath Pandey,J.
Pursuant to the Order dated 28.01.2010, the case has been put-up today as a fresh case.
Sri O.P. Ojha, learned counsel for the petitioner and Sri V.K. Ojha, learned counsel for the respondent no. 5 are present.
Sri V.K. Ojha, learned counsel for the respondent no. 5 states that he has received instructions in the matter but as further clarification is required, the matter may be directed to be put-up as fresh on 11.02.2010.
The case is accordingly directed to be put-up as fresh on 11.02.2010.
Sri Pankaj Saxena, learned Standing Counsel appearing for the respondent nos. 1 to 4 will also obtain instructions in the matter in the mean-time.
Order Date :- 4.2.2010 Ajeet