Devendra Kumar Upadhyaya,J. - (1.) This Bench has assembled today in terms of the order dated 13.03.2020 passed by the Honble Senior Judge.
(2.) Heard Shri Asit Chaturvedi, learned Senior Advocate, assisted by Shri Anurag Srivastava for the appellants, Shri Ran Vijay Singh, representing State respondents and Dr. L. P. Mishra, Shri Jagdish Tripathi and Shri Atul Kumar Dwivedi, learned counsels representing respondent No. 4.
(3.) This intra court appeal under Chapter VIII Rule 5 of the Rules of the Court has been filed, challenging the order dated 06.03.2020 passed by Honble Single Judge in Writ Petition No. 7217 (M/S) of 2020, whereby Honble Single Judge has only granted time to the petitioners-appellants to reply to the preliminary objections raised on behalf of private respondents. The matter before Honble Single Judge has been ordered to be listed on 17.03.2020 as fresh and it has been provided that in case any election of the Society in question is held in pursuance of the order dated 09.01.2020, which is under challenge in the writ petition, such election shall be subject to further orders of the Court.;