Shiv Shanker Pandey vs District Magistrate, Faizabad & 3 ...
2014 Latest Caselaw 2942 ALL

Citation : 2014 Latest Caselaw 2942 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Shiv Shanker Pandey vs District Magistrate, Faizabad & 3 ... on 11 July, 2014

Bench: Devi Prasad Singh, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 5943 of 2014
 

 
Petitioner :- Shiv Shanker Pandey
 
Respondent :- District Magistrate, Faizabad & 3 Others
 
Counsel for Petitioner :- Gyanoday Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Learned Chief Standing Counsel has accepted notice on behalf of opposite parties 1 and 2.

Issue notice to the respondents 3 and 4 to show cause why the writ petition may not be admitted.

Four weeks' time is allowed to file counter affidavit, two weeks then for the rejoinder. List thereafter.

In view of the Apex Court's judgment reported in (2007)2 SCC 711 ICICI Bank Limited versus Prakash Kaur and others, as an interim measure, the respondents 3 and 4 are directed not to dispose of the vehicle in question till the next date of listing.

Order Date :- 11.7.2014

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