Pradeep Pandey And 20 Others vs Life Insurance Corporation Of ...
2016 Latest Caselaw 6387 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- WRIT - A No. - 3301 of 2016
 

 
Petitioner :- Pradeep Pandey And 20 Others
 
Respondent :- Life Insurance Corporation Of India And 2 Others
 
Counsel for Petitioner :- Udayan Nandan,Shashi Nandan
 
Counsel for Respondent :- Manish Goyal,Prakash Padia,S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Due to paucity of time, it is not possible to finally disposed of the matter today.

It is contended on behalf of the petitioner that in spite of the fact that the application for stay extension was allowed on 20.09.2016, the respondents have taken a stand that once an interim order is expired, the Court has no jurisdiction to extend it. The Supreme Court in the case of City and Industrial Development Corporation v. Dosu Aardeshir Bhiwandiwala and others, (2009) 1 SCC 168 has made it clear that the party who does not obey the order, it should not be heard on merit.

The interim order is extended till the next date of listing.

List this case on 18.10.2016 before appropriate bench.

Order Date :- 3.10.2016

AU