Allahabad High Court
Ravi Kumar vs Bharat Singh on 31 May, 2011
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 33025 of 2011 Petitioner :- Ravi Kumar Respondent :- Bharat Singh Petitioner Counsel :- Ashish Agrawal Respondent Counsel :- Salman Ahmad Hon'ble Rajes Kumar,J.
Sri Salman Ahmad filed caveat in the present case. He stated that his client has instructed him not to argue the case on his behalf.
Issue notice to the respondent returnable at an early date.
The petitioner may take steps within two weeks to serve the respondent by Registered Post.
List in the week commencing 25th July, 2011.
Till the next date of listing, the operation of the order dated 4.4.2011, passed in Revision No. 24 of 2010, Bharat Singh vs. Ravi Kumar as well as the execution proceeding shall remain stayed and the parties are restrained from alienating the property in dispute.
Order Date :- 31.5.2011 bgs/