HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- FIRST APPEAL DEFECTIVE No. - 192 of 2015 Appellant :- Smt. Usha Chaudhary Respondent :- M/S Four Seasons Rice Sortex (P) Ltd. And Anr. Counsel for Appellant :- Manish Goyal Hon'ble Sudhir Agarwal,J.
Hon'ble Brijesh Kumar Srivastava-II,J.
1. Certified copy of decree has been filed. Defect stands removed. Let appeal be registered with regular number and the old number shall also continued to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.
2. Heard.
3. Admit.
4. Issue notice to respondents returnable at an early date. Call for the record of court below. Steps be taken within a week.
5. We are not satisfied that there is any justification for passing ex parte interim order at this stage. Request for granting interim order is accordingly rejected.
Order Date :- 8.7.2015 Ashish Pd.
Court No. - 34Case :- FIRST APPEAL DEFECTIVE No. - 192 of 2015 Appellant :- Smt. Usha Chaudhary Respondent :- M/S Four Seasons Rice Sortex (P) Ltd. And Anr.
Counsel for Appellant :- Manish Goyal Hon'ble Sudhir Agarwal,J.
Hon'ble Brijesh Kumar Srivastava-II,J.
For order, see our order of date passed on memo of appeal.
Order Date :- 8.7.2015 Ashish Pd.
(Civil Misc. Stay Application No. 208550 of 2015)