Smt. Amana Begum vs Deepak Kumar Nagar
2012 Latest Caselaw 3254 ALL

Citation : 2012 Latest Caselaw 3254 ALL
Judgement Date : 27 July, 2012

Allahabad High Court

Smt. Amana Begum vs Deepak Kumar Nagar on 27 July, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- SECOND APPEAL No. - 592 of 2005
 

 
Petitioner :- Smt. Amana Begum
 
Respondent :- Deepak Kumar Nagar
 
Petitioner Counsel :- Manish Goyal
 
Respondent Counsel :- Pankaj Mittal,Rajesh Gupta,S. Agarwal
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. MODIFICATION APPLICATION.

Heard Sri Manish Goyal, learned counsel for the appellant and Sri Rajesh Gupta, learned counsel appearing on behalf of the opposite party.

By means of the present application, the appellant is seeking some modification of the order dated 25.5.2012 to the extent that some reasonable time may be allowed to handover the possession.

On the facts and circumstances, the order is modified to the extent that after the last paragraph, the following be added:

"The appellant is allowed time upto 31st of October, 2012 to vacate the premises. In this regard the appellant may file an affidavit giving undertaking before the trial court within a period of two weeks."

The application is accordingly disposed of .

Order Date :- 27.7.2012