C/M Shri Ram Bajpai Vidyalaya ... vs Deputy Registrar, Firms, ...
2014 Latest Caselaw 2255 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- MISC. SINGLE No. - 3186 of 2014
 

 
Petitioner :- C/M Shri Ram Bajpai Vidyalaya Hardoi Thru Manager & Another
 
Respondent :- Deputy Registrar, Firms, Societies & Chits Lucknow Region &A
 
Counsel for Petitioner :- Som Kartik Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Akhtar Husain Khan,J.

Learned  standing  counsel is present on behalf of opposite party no.1.

Opposite party no.2 is not present.

Issue notice to him.

Counter affidavit may be filed within four weeks. Rejoidner affidavit may be filed within two weeks thereafter.

List after six weeks for hearing.

Heard  learned counsel for the petitioners and learned standing counsel on application for interim relief.

In view of judgment of Division Bench of this Court rendered  in  Special Appeal Defective No.1286 of 2013 (C/M Anjuman Kherul Almin Allahganj and another Vs. State of U.P. and others) reported  in 2014(1) A.L.J. 659, the impugned order passed by Deputy Registrar Annexure no.1 to the writ petition appears without jurisdiction. Therefore, the operation of the impugned order dated 17.6.2011  is stayed till the next date of listing.  

Order Date :- 10.6.2014

R.U.