JUDGEMENT
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(1.) S. R. Lakha, Member. This revision has been filed against the order dated 17-4-2003 passed by learned Additional Commissioner, Moradabad.
(2.) BY the impugned order the learned Addtional Commissioner admitted appeal filed by Mehdi Hasan for hearing but had not granted stay order. Feeling aggrived by this part of the order the present revision has been filed.
I have heard the learned Counsel for the revisionist and seen the orders.
The learned Additional Commissioner admitted the appeal for hearing. In the interest of justice he should have directed the parties to maintain the status quo on the spot till the disposal of the appeal.
(3.) THE present revision is disposed of with the observation that the learned Additional Commissioner will decide the appeal on merits according to law. During the pendency of the appeal parties will maintain status quo on the spot. Revisonal disposed of .;
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