Sunita Agarwal, J. - (1.) Perused the records of the Writ Petition No. 8988 of 2015 (Bharat Bhandari v/s. Rent Control Officer/City Magistrate, Kanpur Nagar and others) decided on 16.2.2015, sent by the Office.
(2.) Heard Sri Shobhit Dube holding brief of Sri A.R. Dube, learned counsel for the petitioner and Sri Jafar Nayar, learned Senior Advocate assisted by Sri Ashish Gupta, learned counsel for the respondent No. 2.
(3.) By means of the present writ petition, the petitioner is challenging the order dated 20.6.2015 passed by the Additional District Magistrate (City) Kanpur Nagar in staying further proceeding in the release matter in view of the interim order dated 30.5.2015 passed in Rent Revision No. 7 of 2015 and the order dated 11.5.2015 passed in Contempt Application (Civil) No. 2799 of 2015 (Bharat Bhandari v/s. Shri Ashutosh Mohan Agnihotri, R.C.E.O./City Magistrate & 2 Others) pending before this Court.;