Allahabad High Court
U.P.State Sugar Corp.Ltd.Through Its ... vs Santosh Kumar Singh And 4 Others on 7 February, 2012
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- MISC. SINGLE No. - 807 of 2012 Petitioner :- U.P.State Sugar Corp.Ltd.Through Its Managing Director & Anr Respondent :- Santosh Kumar Singh And 4 Others Petitioner Counsel :- P.K.Sinha Respondent Counsel :- C.S.C.,Radhey Shyam Misra Hon'ble Devendra Kumar Arora,J.
Notice on behalf of opposite party no.1 has been accepted by Sri Radhey Shyam Mishra, learned counsel, while notices on behalf of opposite parties no. 2 to 5 have been accepted by the learned Chief Standing Counsel.
Heard learned counsel for the parties.
On due consideration, the operation and implementation of the award dated 31.03.2010 as well as recovery order dated 17.06.2011 are hereby stayed subject to deposit of entire awarded amount by the petitioners in the Registry of this Court, within three weeks from today.
Learned counsel for the opposite party no.1 prays for and is granted three weeks' time for filing counter affidavit. Rejoinder affidavit, if any, be filed within a week thereafter.
List after expiry of the aforesaid period.
Order Date :- 7.2.2012 Suresh/