CHANDRAWATI SHIKSHAN SANSTHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Gajendra Pratap, learned Senior Advocate assisted by Sri S.P. Srivastava for the appellants-petitioners, who are eight in number, Sri Rajiv Singh, learned Standing Counsel for the respondents no. 1 and 2 and Sri Gautam Baghel, learned counsel for the respondent no.3.

(2.) A joint statement has been made by the learned counsel for the parties that the appeal be decided at the admission stage itself as they do not propose to file any further affidavits thus, the appeal is being decided at the admission stage.

(3.) This intra court appeal is against the judgement and the order dtd. 19/10/2023 passed in Writ-C No.24615 of 2023, Committee of Management, Chandrawati Shikshan Sansthan and 7 others vs. State of U.P. and 3 others whereby the writ petition preferred by the appellants-petitioners questioning the order order dtd. 17/6/2023 of the Assistant Registrar, Firms, Societies and Chits, Azamgarh Region, Azamgarh, second respondent, (In short "Assistant Registrar") was dismissed.