Ved Prakash Singh vs Dios And Others
2014 Latest Caselaw 2072 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL No. - 589 of 2012
 

 
Appellant :- Ved Prakash Singh
 
Respondent :- Dios And Others
 
Counsel for Appellant :- Sanjiv Singh,Indra Raj Singh,Namwar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Attau Rahman Masoodi,J.

Four weeks and no more is allowed to learned Standing Counsel to file counter affidavit. Rejoinder affidavit may be filed one week thereafter.

List in the second week of July, 2014.

Learned counsel for the appellant states that during pendency of the writ petition there was an interim stay against the impugned order.

He further submits that the case of the appellant is squarely covered by a Division Bench judgment of this court rendered in the case of Rajiv Kumar and others Vs. State of U.P. and others reported in 2011(2) ESC 820(All), copy of which has been filed along with supplementary affidavit.

Since there was an interim order during pendency of the writ petition, therefore, as an interim measure, we direct that interim protection granted during pendency of the writ petition shall continue till the disposal of the present appeal.

Order Date :- 27.5.2014

M.A.A.

( A.R. Masoodi, J.)   ( S.K. Singh, J. )