Allahabad High Court
Raghvendra Singh And 9 Others vs The Registrar General High Court Of ... on 5 July, 2021
Bench: Munishwar Nath Bhandari, Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- SPECIAL APPEAL DEFECTIVE No. - 422 of 2021 Appellant :- Raghvendra Singh And 9 Others Respondent :- The Registrar General High Court Of Judicature At Allahabad And 5 Others Counsel for Appellant :- Ajay Singh,Amrendra Nath Singh (Senior Adv.),Saurabh Singh Counsel for Respondent :- Ashish Mishra,Harendra Prakash Dwivedi Hon'ble Munishwar Nath Bhandari,Acting Chief Justice Hon'ble Piyush Agrawal,J.
It is stated by the counsel for the parties that judgment in question has already been set aside by this Court in Special Appeal (D) No. 318 of 2021 (Nishant Yadav and 28 Others Vs. The Registrar General, Allahabad High Court, Allahabad, U.P. and 5 others) vide judgment dated 12.04.2021.
A joint request has been made by the parties to cover this appeal by the judgment dated 12.04.2021.
It is submitted that petitioners/non-appellants are also same, thereby, no purpose remains now to keep this appeal pending because the judgment in question has already been set aside in the case of Nishant Yadav and 28 others (supra).
In view of the agreement between the parties and taking note that the impugned judgment has already been set aside by this Court in the case of Nishant Yadav and 28 others (supra), no purpose remains to keep this matter pending rather the appeal is allowed and it is ordered to be governed by the judgment dated 12.04.2021 and thereby the judgment of learned Single Judge is set aside.
Order Date :- 5.7.2021 Shubham .
(Piyush Agrawal, J.) (Munishwar Nath Bhandari, A.C.J.)