State Of U.P. And Others vs Upper Zila Judges And Others
2011 Latest Caselaw 1312 ALL

Citation : 2011 Latest Caselaw 1312 ALL
Judgement Date : 22 April, 2011

Allahabad High Court

State Of U.P. And Others vs Upper Zila Judges And Others on 22 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 23470 of 2011
 

 
Petitioner :- State Of U.P. And Others
 
Respondent :- Upper Zila Judges And Others
 
Petitioner Counsel :- P.K. Mishra
 

 
Hon'ble Rajes Kumar,J.

The respondents filed a suit for the recovery on the ground that certain work has been taken from the plaintiffs but the payment has not been made. The suit has been decreed. Against the said order, the petitioners filed regular appeal along with an application for interim relief, which is pending. The application for interim relief has been rejected by the appellate court. Hence the present writ petition.

Issue notice to the respondents.

The petitioners are directed to deposit the entire decretal amount within a period of one month. The half of the amount will be released to the plaintiffs without any security and half of the amount will be released on furnishing of security other than cash or bank guarantee. In case if the petitioners fail to comply with the aforesaid order, the interim order shall stand automatically vacated.

Order Date :- 22.4.2011