Satya Prakash vs Bhole Shiv Mandir Society
2011 Latest Caselaw 2485 ALL

Citation : 2011 Latest Caselaw 2485 ALL
Judgement Date : 5 July, 2011

Allahabad High Court

Satya Prakash vs Bhole Shiv Mandir Society on 5 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CIVIL REVISION No. - 251 of 2011
 

 
Petitioner :- Satya Prakash
 
Respondent :- Bhole Shiv Mandir Society
 
Petitioner Counsel :- D.S. Pandey,R.C. Singh,S.S. Pandey
 
Respondent Counsel :- Jay Shanker Audhichya
 

 
Hon'ble Rajes Kumar,J.

Sri Jay Shanker Audichya, Advocate, appears on behalf of the respondent may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List in the week commencing 16.8.2011.

Till the next date of listing, the operation of the order dated 16.3.2011 shall remain stayed provided the revisionist deposits the entire decreetal amount within 15 days and continue to pay the rent @ Rs.5,000/- per month in a first week of the commencing month failing which the interim order shall stand automatically vacated.

Order Date :- 5.7.2011

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