Ram Kishan vs State Of U.P. And 2 Others
2018 Latest Caselaw 2725 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 32077 of 2018
 

 
Petitioner :- Ram Kishan
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Arvind Kumar Rai,Alankar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. The other matters are pending or not. The main factor which would permit this Court to stay the order of cancellation is that though the wife of the petitioner has been elected. There are estranged relations between two. There is litigation before the matrimonial Court for seeking divorce. This is one of the ground for grant of stay of the order impugned in respective of pendency of other matters .

2. State may file its reply on or before 4th October, 2018

3. List on 5th October, 2018 along with Writ C NO.8438 of 2018 and 10586 of 2018, if not directed to be heard also.

4. The order dated 16.7.2018 cancelling the fair price shop of the petitioner shall remain stayed and the stock shall be released immediately.

Order Date :- 20.9.2018

Mukesh