SHABIR AHMAD DIGOO Vs. STATE

JUDGEMENT

(1.) IN the instant application applicant -respondent no.4 seeks vacation of order dated 09.12.2013 passed in CMP No. 2924/2013 (OWP no. 1795/2013), on the grounds mentioned in the CMP.

(2.) NOTICE to learned counsel for non -applicant -petitioner was issued on 9.12.2013 for objections/appearance.

(3.) LEARNED counsel for the petitioner further submitted that despite directions from Civil Court respondent no.4 issued extension of period of Royalty Collector Contract 2012 -13 vide no. 1555/MCC/DGM/Ext/13/3484 -90 dated 28.11.2013 and another order No. 1556/MCC/DGM/EXT/13/3491 -97 dated 28.11.2013 in favour of respondent no.6 for further four months.