Hari Shankar vs Rajendra Kumar And Others
2011 Latest Caselaw 2070 ALL

Citation : 2011 Latest Caselaw 2070 ALL
Judgement Date : 26 May, 2011

Allahabad High Court

Hari Shankar vs Rajendra Kumar And Others on 26 May, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 27589 of 2011
 

 
Petitioner :- Hari Shankar
 
Respondent :- Rajendra Kumar And Others
 
Petitioner Counsel :- Rajesh Gupta
 
Respondent Counsel :- K.K. Arora
 

 
Hon'ble Rajes Kumar,J.

Counter affidavit has been filed.

List in the week commencing 11.7.2011. Meanwhile, the petitioner may file rejoinder affidavit. On the date fixed the parties shall be at liberty to make a mention and it is made clear that the writ petition be disposed of finally.

Till the next date of listing, the petitioner may not be evicted from the premises in dispute provided the petitioner shall pay a sum of Rs.2,500/- per month towards damages for the use and occupation of the premises in dispute. The amount will be payable in the first week of every month.

Order Date :- 26.5.2011

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