Nagar Palika Parishad Thru' ... vs Hari Narain Rai
2011 Latest Caselaw 349 ALL

Citation : 2011 Latest Caselaw 349 ALL
Judgement Date : 17 March, 2011

Allahabad High Court

Nagar Palika Parishad Thru' ... vs Hari Narain Rai on 17 March, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL No. - 239 of 2008
 

 
Petitioner :- Nagar Palika Parishad Thru' Chairman & Another
 
Respondent :- Hari Narain Rai
 
Petitioner Counsel :- Vimlesh Kumar Rai, A.N. Tiwari
 
Respondent Counsel :- Pradeep Kumar Rai
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Admit.

Issue notice.

Till further orders of this Court, the operation of the impugned judgment and decree dated 23.11.2007, passed by Civil Judge (Senior Division), Court No.9, Ballia in O.S. No.97 of 1997 shall remain stayed provided the appellants deposit the entire money within a period of two months from today. The plaintiff decree holder will be entitled to lift half of the deposited amount after furnishing security (other than cash or Bank Guarantee) and remaining half amount will be kept in a fixed deposit in any Nationalised Bank and will be renewed from time to time.

Order Date :- 17.3.2011