Jiwdhan And Another vs Mithai Lal And Another
2011 Latest Caselaw 689 ALL

Citation : 2011 Latest Caselaw 689 ALL
Judgement Date : 31 March, 2011

Allahabad High Court

Jiwdhan And Another vs Mithai Lal And Another on 31 March, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1647 of 2010
 

 
Petitioner :- Jiwdhan And Another
 
Respondent :- Mithai Lal And Another
 
Petitioner Counsel :- Bajranj Bahadur Singh
 
Respondent Counsel :- K.S. Shukla
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Admit.

Issue notice to the respondents who are not represented by the counsel.

Until further orders of the Court, the operation of impugned judgment and order dated 16.4.2010, passed by M.A.C.T./Additional District Judge, Court No.5, Varanasi in M.A.C.P. No.43 of 2009 shall remain stayed provided the appellant deposits 2/3rd of the amount awarded by the impugned order within two months from today. The amount deposited here may be remitted to Court below for adjustment.

The Court below will invest the amount in any Nationalised Bank and permit the claimants (award holders) to withdraw the amount without any security in the same proportion as has been directed by the impugned award. The fixed deposit may be renewed from time to time.

Order Date :- 31.3.2011