Allahabad High Court
Tirath Raj Singh vs Smt. Sushma Singh And 9 Others on 7 November, 2024
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:73432 Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 5209 of 2024 Petitioner :- Tirath Raj Singh Respondent :- Smt. Sushma Singh And 9 Others Counsel for Petitioner :- Shailendra Singh Chauhan,Hanumant Lal Yadav Counsel for Respondent :- Rajendra Pratap Singh Hon'ble Pankaj Bhatia,J.
1. Heard learned counsel for the petitioner and Shri R.P. Singh, learned counsel for respondent no.1.
2. Present petition has been filed challenging the order dated 22.08.2024 whereby the appellate Court has refused to pass a stay order.
3. It is admitted by the petitioner that during the pendency of the suit initially the stay was granted, however, subsequently, the same was vacated.
4. At the time of the decision of the suit, there was no operative stay order in favour of the petitioner. The appellate Court has recorded that the petitioner could not establish his prima-facie case. There is no material on record for this Court to enable to take a view different from the view taken by the appellate Court.
5. No ground for interference is made out. However, as the appeal is pending, it is directed that the appellate Court concerned shall endeavour to decide Civil Appeal No.12 of 2024 (Tirath Raj Singh v. Smt. Sushma Singh and Ors.) with all expedition, preferably within a period of six months from the date of production of a certified copy of this Court, in accordance with law.
6. Present petition stands disposed off in above terms.
Order Date :- 7.11.2024 nishant