Ranjeet Singh vs State Of U.P. Thru Secy. And 2 ...
2013 Latest Caselaw 5661 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 42393 of 2013
 

 
Petitioner :- Ranjeet Singh
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- V.K. Dwivedi,C.B. Prasad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

         Supplementary Affidavit has been filed today on behalf of the petitioner.

        From the averments made in the Supplementary Affidavit, it appears that the Stay Application filed on behalf of the petitioner in Appeal No. 166 of 2013 had been rejected by the Order dated 12th February, 2013 passed by the Divisional Commissioner concerned.

       A perusal of the Order dated 1.4.2013 passed in Civil Misc. Writ Petition No. 17240 of 2013 filed by the petitioner, copy whereof has been filed as Annexure 3 to the Writ Petition, shows that when the said Writ Petition was considered before the Court, it was stated on behalf of the petitioner that the said Appeal No. 166 of 2013 had been filed on 6.3.2013 along with the Application, whereupon the Court passed the Order dated 1.4.2013 in the said Writ Petition, inter-alia, directing that till the Stay Application in the said Appeal No. 166 of 2013 would be considered, no third party right would be created, if not already created.

       In view of the above, Sri V.K. Dwivedi, learned counsel for the petitioner prays that time be granted to him to obtain further instructions in the matter. 

       On his prayer, the case is directed to be put up as fresh on 18th September, 2013.

Order Date :- 10.9.2013

Priyanka