ALOKE AGARWAL Vs. ISHTIAQUE AHMED & ORS

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.

(2.) The instant appeal arises out of a judgment and order dated 28th February, 2019, passed by a learned Single Judge in WP 3988 (W) of 2019.

(3.) By the said judgment and order, the learned Single Judge was pleased to dispose of the writ petition with certain directions.