Sudhir Kumar Saxena, J. - (1.) PETITIONERS ' counsel is permitted to carry out necessary correction in the memo of the petition during course of the date. Issue notice to opposite party no. 2, who may file counter affidavit within six weeks.
(2.) LIST after six weeks. Till the next date of listing, the further proceedings of criminal complaint case no. 350 of 2012 (Mohd. Fahim Vs. Arun Saxena and Ors.), under Sections 323,382,506 IPC, P.S. Hathigawan, District Pratapgarh, pending in the court of Additional Chief Judicial Magistrate, Kunda, Pratapgarh, shall remain stayed.;