The Division Bench of the Allahabad High Court, comprising Acting Chief Justice Mr. Munishwar Nath Bhandari and Justice Subhash Chandra Sharma extended the order earlier passed in furtherance to the order dated 24.04.2021 till August 17. (Suo Motu v. State of UP)
The Bench held that “Interim Order would not continue further more and after expiry of 15 days from the date i.e. 17.08.2021.”
The Bench didn’t dispose of the petition and keep it pending to watch the situation and if necessity arises to pass an appropriate order thereupon.
The Bench has extended the life of all interim orders by considering the representation submitted by the Member of the Bar that if the order dated 31.05.2021 is discontinued, it may have consequence of discontinuance of interim order without moving an application for extension of time and other related issue. The prayer is to continue the order dated 31.05.2021 for some reasonable time.
The Court listed the matter on 17.08.2021 for next hearing
Case Details
Case: - (PIL) No. - 564 of 2020
Petitioner: - Suo Motu
Respondent: - State of U.P& Ors
Judge: Acting Chief Justice Mr. Munishwar Nath Bhandari and Justice Subhash Chandra Sharma
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