Munnay Singh And 5 Others vs Vinit Kumar And 5 Others
2021 Latest Caselaw 6555 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 368 of 2021
 
Appellant :- Munnay Singh And 5 Others
 
Respondent :- Vinit Kumar And 5 Others
 
Counsel for Appellant :- Saurabh Yadav,Shubham
 
Counsel for Respondent :- Ashish Mishra
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Ajai Tyagi,J.

Civil Misc. Exemption Application No. 1 of 2021

Exemption Application is allowed.

Office is directed to allot regular number.

Civil Misc. Leave to Appeal Application No. 2 of 2021

Application for filing Leave to appeal is allowed.

Order on Memo of Appeal

Heard Sri Shubham, learned counsel for the appellants and Sri Rahul Agrawal, learned counsel for the respondents.

It is stated by the counsel for the parties that judgment in question has already been set aside by this Court in Special Appeal (D) No. 318 of 2021 (Nishant Yadav and 28 Others Vs. The Registrar General, Allahabad High Court, Allahabad, U.P. and 5 others) vide judgment dated 12.04.2021.

A joint request has been made by the parties to cover this appeal by the judgment dated 12.04.2021.

It is submitted that petitioners/non-appellants are also same, thereby, no purpose remains now to keep this appeal pending because the judgment in question has already been set aside in the case of Nishant Yadav and 28 others (supra).

In view of the agreement between the parties and taking note that the impugned judgment has already been set aside by this Court in the case of Nishant Yadav and 28 others (supra), no purpose remains to keep this matter pending rather the appeal is allowed and it is ordered to be governed by the judgment dated 12.04.2021 and thereby the judgment of learned Single Judge is set aside.

Order Date :- 22.6.2021

Nirmal Sinha