Smt. Reka Singh vs Anil Kumar Gupta
2011 Latest Caselaw 1091 ALL

Citation : 2011 Latest Caselaw 1091 ALL
Judgement Date : 16 April, 2011

Allahabad High Court

Smt. Reka Singh vs Anil Kumar Gupta on 16 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CIVIL REVISION No. - 340 of 2009
 

 
Petitioner :- Smt. Reka Singh
 
Respondent :- Anil Kumar Gupta
 
Petitioner Counsel :- K.K. Tripathi
 
Respondent Counsel :- V.P. Mishra,M.K. Gupta
 

 
Hon'ble Rajes Kumar,J.

On 28.2.2011, This Court has directed the revisionist to bring the entire decretal amount, which remains to be paid before this Court by way of cheque or draft. It has been further observed that failure to do so will render the stay order automatically vacated.

Sri Omprakash, learned counsel for the respondent, states that till date the decretal amount has not been paid. Today, a mention has been made on behalf of the respondent for taking up the case. Sri K.K. Tripathi, learned counsel for the petitioner, sought an adjournment on the ground of illness.

List this case in the next cause list peremptorily.

Order Date :- 16.4.2011

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