- (1.) Objection filed by the respondents, are taken on record.
(2.) Heard Sri Gajendra Pratap, learned Senior Advocate assisted by Sri Salil Kumar Srivastava, learned counsel for the appellant, Dr. L. P. Mishra along with Sri Prafulla Tiwari, Advocate appearing for the respondent Nos. 6 to 93 and Sri Shailendra Singh Chauhan, learned Additional Chief Standing Counsel representing the State-respondents.
(3.) This intra Court appeal under Chapter-VIII Rule 5 of the Allahabad High Court Rules, 1952 has been preferred by the respondent Nos.6 & 7 in Writ Petition No.14847 (M//S) of 2018; Sri Brijesh Kumar Srivastava & 87 others vs. State of U.P. & others assailing the correctness of the interim order dated 22.05.2018, whereby the learned Single Judge after recording the respective arguments advanced by the learned counsel for the parties and by a reasoned order, stayed the effect and operation of order impugned in the writ petition dated 02.05.2018 passed by the Regional Level Committee, District Lucknow recognizing the election held on 05.11.2017 of the Committee of Management of the Institution in question in which the present appellants have been elected as the President and Manager of the Institution. respectively.;