STATE OF U P Vs. DINESH KUMAR GUPTA

JUDGEMENT

(1.) THIS Special Leave Petition is preferred against the final Judgment and Order dated 19th of October, 2006 passed by the High Court of Judicature at Allahabad, lucknow Bench in Writ Petition No. 6532 (SS) of 2001. Without going into the merits and facts of the present case, we may dispose of this Special Leave Petition on a very short point.

(2.) IN the aforesaid Writ Petition, a Special Appeal has already been filed by the State of U. P. and Ors. , which is still pending decision. It appears from the record of this special Leave Petition that the Special Appeal could not be heard on a number of occasions due to heavy board or paucity of time, although the respondent is proceeding with the Contempt Proceeding.

(3.) HOWEVER, it would be open to the petitioners to apply for stay of the order of the learned Single Judge or ask for stay of the contempt proceeding pending in the high Court.