Allahabad High Court
Committee Of Management Sri Dron ... vs State Of U.P. And Others on 1 February, 2010
Bench: Prakash Krishna, Yogesh Chandra Gupta
Court No. - 36 Case :- WRIT - C No. - 4287 of 2010 Petitioner :- Committee Of Management Sri Dron Gaushala Samiti And Other Respondent :- State Of U.P. And Others Petitioner Counsel :- Uma Nath Pandey,Ravi Kant Respondent Counsel :- C.S.C. Hon'ble Prakash Krishna,J.
Hon'ble Yogesh Chandra Gupta,J.
Supplementary affidavit filed today may be taken on record.
Three weeks' time is granted to the learned Standing counsel to file counter affidavit. Two weeks thereafter is granted to the petitioner to file rejoinder affidavit. List thereafter.
On a deposit of Rs.5000/- per annum with the respondent No. 2, the petitioner shall not be evicted from the accommodation in dispute. The first deposit shall be made on or before 28.2.2010. The petitioner shall continue to deposit the consequential damages for each succeeding years in the like manner by 28th February of each year. In case of default the stay order shall stand automatically vacated. The final order in this regard shall be passed on the final hearing of the writ petition.
Order Date :- 1.2.2010 Zh