Viresh Chandra vs Smt. Sukhrani And Another
2011 Latest Caselaw 2522 ALL

Citation : 2011 Latest Caselaw 2522 ALL
Judgement Date : 6 July, 2011

Allahabad High Court

Viresh Chandra vs Smt. Sukhrani And Another on 6 July, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2175 of 2011
 

 
Petitioner :- Viresh Chandra
 
Respondent :- Smt. Sukhrani And Another
 
Petitioner Counsel :- Dinesh Raghav,Abhijeet Mishra
 
Respondent Counsel :- Devendra Kr. Yadav
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Admit.

Issue notice.

Appellant will take fresh steps to serve the unrepresented respondents by registered post.

Until further orders of the Court, the operation of the impugned award dated 23.03.2011,passed by M.A.C.T./Additional District Judge, Court No.2, Firozabad in M.A.C.P. No.75 of 2004 shall remain stayed provided the appellant deposits 1/2 of the amount awarded by the impugned order within two months from today. The amount deposited here may be remitted to the court below for adjustment.

The claimants (award holder) will be entitled to lift the amount without any security.

Order Date :- 6.7.2011