Ghanshyam vs Mukesh Chandra Bansal And Another
2024 Latest Caselaw 38692 ALL

Allahabad High Court

Ghanshyam vs Mukesh Chandra Bansal And Another on 23 November, 2024

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:183581
 

 
Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 14723 of 2024
 

 
Petitioner :- Ghanshyam
 
Respondent :- Mukesh Chandra Bansal And Another
 
Counsel for Petitioner :- Nikhil Chaturvedi
 

 
Hon'ble Ajit Kumar,J.
 

Heard learned counsel for the petitioner.

By means of this petition filed under Article 227 of the Constitution, petitioner wants expeditious disposal of pending stay application in Rent Appeal preferred by him bearing Civil Misc. Appeal No. 35 of 2024 against the order of release passed by the Prescribed Authority.

In the given facts and circumstances of the case, this petition stands disposed of with a direction to the court of appeal to decide the pending stay application in respect of judgment and order passed by the Prescribed Authority granting release against the petitioner as expeditiously as possible preferably within a period of four weeks from the date of receipt of certified copy of this order, of course after giving opportunity of hearing to the parties concerned.

Order Date :- 23.11.2024

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