Allahabad High Court
Gauri Shankar Dwivedi & Anr. vs Addl. District Judge & Ors. on 2 February, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- WRIT - C No. - 69539 of 2009 Petitioner :- Gauri Shankar Dwivedi & Anr. Respondent :- Addl. District Judge & Ors. Petitioner Counsel :- Santosh Kumar Mishra,Sankatha Rai Respondent Counsel :- R.S. Mishra,Arun Kumar Hon'ble Krishna Murari,J.
Heard learned counsel for the petitioners and Sri R. S. Mishra, who has put in appearance on behalf of respondent no. 3. He prays for and is allowed three weeks' time to file counter affidavit.
Issue notice to respondents no. 4 to 9, who may also file counter affidavit.
Petitioners shall take steps for service of notice by registered post within 10 days.
Office issue notice returnable at an early date. List for admission after service of notice on respondents no. 4 to 9.
In the meantime, considering the facts and circumstances, till the next date of listing, further proceedings of suit no. 27 of 1985 (Mst. Panjabi Vs. Satya Narain and others) pending in the court of Civil Judge (Senior Division) (Court no. 18) Deoria shall remain stayed.
Order Date :- 2.2.2010 ARS