Citation : 2023 Latest Caselaw 1028 ALL
Judgement Date : 10 January, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- SPECIAL APPEAL No. - 203 of 2004 Appellant :- Zila Basic Shiksha Adhikari Balrampur Inre 3341s/S/2000 Respondent :- Rajesh Kumar Pathak And 3 Ors. Counsel for Appellant :- Ghaus Beg Counsel for Respondent :- Shikhar Anand,Amita Anand,D K Upadhyaya,G S Srivastava,Pankaj Kumar Singh,Rajan Roy,Rajesh Pathak,Shohhit Mohan Shukla,Tej Bahadur Srivastava Hon'ble Ramesh Sinha,J.
Hon'ble Subhash Vidyarthi,J.
None appears either on behalf of the appellant or the respondents to press this special appeal.
By means of instant special appeal, the appellant has prayed to stay the operation of the judgment and order dated 27.01.2004 passed by Hon'ble Single Judge in Writ Petition No. 3341 (S/S) of 2000; Rajesh Kumar Pathak and others vs. Basic Shiksha Parishad Allahabad and others during the pendency of appeal and also defer the hearing in the contempt petition.
This special appeal is accordingly dismissed for want of prosecution.
Interim order, if any, stands vacated.
(Subhash Vidyarthi, J.) (Ramesh Sinha, J.)
Order Date :- 10.1.2023
Arnima
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