S.P.Mehrotra, J. - (1.) IT is submitted by Sri Ashok Pandey, learned counsel for the petitioner that by the order dated 15.9.2004 ( Annexure no. 1 to the Writ Petition ), the Vice Chancellor ,interalia, directed that the election of the Committee of Management of the institution in question would be got held by the Deputy Registrar ( Chits and Funds) in presence of the observers appointed by the University. IT is further submitted that despite the said order dated 15.9.2004 passed by the Vice-Chancellor, the respondent no. 5 has issued the election programme ( Annexure no. 5 to the Writ Petition ) for holding election on 7.6.2009. Sri Ashok Pandey, learned counsel for the petitioner further submits that the said election has been stayed by the Vice-Chancellor on 23.5.2009. In view of the submissions made by the learned counsel for the parties, I am of the opinion that the matter requires consideration. Notice on behalf of the respondent no. 1 has been accepted by the learned Standing Counsel. Notice on behalf of the respondent no. 2 has been accepted by Sri Anurag Khanna. Sri Sidharth Khare has put - in appearance on behalf of the respondent no. 4. They pray for and are granted two weeks' time for filing Counter Affidavit. Rejoinder Affidavit may be filed by the next date fixed in the matter. Notice will be issued to the respondent nos. 3 and 5, fixing 13.7.2009. Heard on the question of grant of interim relief. In view of the submission made by Sri Ashok Pandey, learned counsel for the petitioner that the Vice Chancellor has already stayed the election proposed to be held on 7.6.2009, there is no question of grant of interim relief at this stage.;