Rajesh Gupta vs Hazi Jamilluddin And Another
2011 Latest Caselaw 1407 ALL

Citation : 2011 Latest Caselaw 1407 ALL
Judgement Date : 28 April, 2011

Allahabad High Court

Rajesh Gupta vs Hazi Jamilluddin And Another on 28 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CIVIL REVISION No. - 175 of 2011
 

 
Petitioner :- Rajesh Gupta
 
Respondent :- Hazi Jamilluddin And Another
 
Petitioner Counsel :- S.K. Mehrotra
 
Respondent Counsel :- Ramendra Asthana
 

 
Hon'ble Rajes Kumar,J.

Sri Ramendra Asthana, learned counsel for the respondents states that he does not propose to file counter affidavit and wants to argue the matter finally without counter affidavit.

Heard Sri S.K. Mehrotra, learned counsel for the revisionist and Sri Ramendra Asthana, learned counsel appearing for the respondents.

Judgment is reserved.

Till the delivery of the judgment, the execution of the ex-parte decree dated 26.5.2010 passed by the Additional District Judge, Court No.3, Saharanpur in S.C.C. Case No. 1 of 2008 shall remain stayed.

Order Date :- 28.4.2011

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