Prabhakar Chaurasiya vs Ratnesh Chaurasiya
2011 Latest Caselaw 1194 ALL

Citation : 2011 Latest Caselaw 1194 ALL
Judgement Date : 19 April, 2011

Allahabad High Court

Prabhakar Chaurasiya vs Ratnesh Chaurasiya on 19 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CIVIL REVISION No. - 70 of 2010
 

 
Petitioner :- Prabhakar Chaurasiya
 
Respondent :- Ratnesh Chaurasiya
 
Petitioner Counsel :- Manu Khare
 
Respondent Counsel :- S.D. Dube,Neeraj Dube
 

 
Hon'ble Rajes Kumar,J.

Sri S.D. Dube, learned counsel for the respondent states that in paragraph-32 of the counter affidavit, it has been categorically stated that the revisionist is not depositing the rent month to month basis and, therefore, the interim order is liable to be vacated.

Learned counsel for the revisionist states that the fact stated is not correct. The revisionist is regularly depositing the amount. To substantiate this fact that the amount has been deposited in pursuance of the order of this Court dated 4.2.2010. List in the next cause list.

Till then the interim order shall continue.

Order Date :- 19.4.2011

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