RAJARAM KOL Vs. DHIRENDRA VISHWAKARMA

JUDGEMENT

(1.) Heard on I.A. No.1/2022, an application for exemption from filing certified copy of impugned order. This writ appeal is filed annexing web copy of impugned order dtd. 3/10/2022 passed in WPC No.4235/2022.

(2.) Writ petition was filed during Dusherra holidays and listed for hearing on a special mention being made by learned counsel for petitioner/ Respondent No.1. This writ appeal is also filed during Dusherra holidays and listed for hearing on a special mention being made by learned counsel for Appellants. In such a situation, I.A. No.1/2022 is allowed and Appellants are exempted from filing certified copy of impugned order.

(3.) Challenge in this writ appeal is to the order dtd. 03/10/2022 passed in WPC No.4325/2022 by which learned Single Judge stayed the effect and operation of Notice dtd. 26/9/2022, fixing date as 7/10/2022 for holding meeting of 'no confidence motion' against Respondent No.1 herein, till next date of hearing i.e. 10/10/2022.