Rafeeq Ahmad @ Mitthu vs Subhash And Another
2011 Latest Caselaw 741 ALL

Citation : 2011 Latest Caselaw 741 ALL
Judgement Date : 1 April, 2011

Allahabad High Court

Rafeeq Ahmad @ Mitthu vs Subhash And Another on 1 April, 2011

Bench: Rakesh Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 54330 of 2010
 

 
Petitioner :- Rafeeq Ahmad @ Mitthu
 
Respondent :- Subhash And Another
 
Petitioner Counsel :- P.S. Pundir
 
Respondent Counsel :- Sumit Daga
 

 
Hon'ble Rakesh Tiwari,J.

Supplementary affidavit filed by Sri P.S. Pundir is taken on record. The petitioner has averred therein that in compliance of the order dated 22.2.2011 the petitioner has handed over Bank Draft No.407430 dated 10.3.2011 for Rs.27,000/- drawn on Punjab National Bank. He further submits that according to the decree, the total payable is Rs.39754/- whereas the petitioner has deposited Rs.41,385/-.

Sri Sumit Daga, learned counsel for the respondents has submitted that he has also dispatched bank draft to his client. He prays for and is granted two weeks' time for filing supplementary counter affidavit. Supplementary rejoinder affidavit may be filed within two weeks thereafter.

List this matter thereafter.

Order Date :- 1.4.2011