Piyush Barnwal And 171 Others vs Registrar General High Court Of ...
2021 Latest Caselaw 6722 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 339 of 2021
 

 
Appellant :- Piyush Barnwal And 171 Others
 
Respondent :- Registrar General High Court Of Judicature At Allahabad And 5 Others
 
Counsel for Appellant :- Tarun Agrawal,Mohit Kumar Shukla,Sr. Advocate Shri Ravi Kant
 
Counsel for Respondent :- Ashish Mishra,Harendra Prakash Dwivedi
 

 
Hon'ble Manoj Misra,J.

Hon'ble Dinesh Pathak,J.

Sri Rahul Agrawal, learned counsel representing the High Court, has informed the Court that the impugned judgment of the learned Single Judge has already been set aside by a Division Bench of this Court vide judgment and order dated 12.04.2021 in Special Appeal Defective No.318 of 2021 (Nishant Yadav Vs. The Registrar General, Allahabad High Court). He thus prays that this appeal may also be disposed off in terms of the earlier order dated 12.04.2021.

In view of the above, this special appeal is allowed in terms of the judgment and order dated 12.04.2021 passed by the Division Bench of this Court in Special Appeal Defective No.318 of 2021 (Nishant Yadav Vs. The Registrar General, Allahabad High Court).

Order Date :- 28.6.2021

Manish Himwan