C/M Sri Bhar Shiv Mangala ... vs State Of U.P. And 2 Others
2016 Latest Caselaw 3378 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 27742 of 2016
 

 
Petitioner :- C/M Sri Bhar Shiv Mangala Vidyalaya And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Pradeep Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

The challenge in this writ petition is to the order dated 20.5.2016 passed by the Assistant Registrar, Firms Societies and Chits, Varanasi.

The argument is that the matter was fixed for 19.5.2016 for hearing which was adjourned for 20.5.2016. On 20.5.2016 parties were directed to produce documentary evidence and on the same day the impugned order was passed without waiting for production of the documentary evidence.

Learned Standing counsel has accepted notice on behalf of respondents no. 1 and 2.

Issue notice to respondent no. 3.

All the respondents are directed to file counter affidavit within six weeks. Two weeks thereafter are allowed to the petitioners to file rejoinder affidavit.

List for admission/final disposal on the expiry of the above period.

Till the next date of listing, operation of the impugned order dated 20.5.2016 shall remain stayed.

Order Date :- 3.6.2016

SKS