S.P.Mehrotra, J. - (1.) SUPPLEMENTARY affidavit has been filed today on behalf of the petitioner. Heard Sri. D.S.M. Tripathi, learned counsel for the petitioner, Sri P.N. Saxena, learned Senior Counsel assisted by Sri R. Vishwakarma, learned counsel for the respondent no. 4 and the learned Standing Counsel appearing for the respondent nos. 1,2 and 3. In view of the submissions made by the learned counsel for the parties, the matter requires consideration. Learned Standing Counsel appearing for the respondent nos. 1, 2 and 3 and the learned counsel appearing for the respondent no. 4 pray for and are granted four weeks' time for filing counter affidavit. Rejoinder affidavit may be filed by the date fixed in the matter. Let notice be issued to respondent no. 5 fixing 23rd July 2009. Heard on the question of grant of interim relief. Having regard to the facts and circumstances of the case, and having considered the submissions made by the learned counsel for the parties, it is provided that Status-quo as of date will continue to be maintained by the parties hereto till the next date of listing. List this case along with record of Civil Misc. Writ Petition No. 37937 of 1994 on 23rd July 2009. The case is released from assignment. It will not be treated as tied-up or part heard with me, and will be listed before the appropriate Bench.;