Manveer Singh And Another vs Sanjeev Kumar And Other
2012 Latest Caselaw 3267 ALL

Citation : 2012 Latest Caselaw 3267 ALL
Judgement Date : 27 July, 2012

Allahabad High Court

Manveer Singh And Another vs Sanjeev Kumar And Other on 27 July, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 68302 of 2010
 

 
Petitioner :- Manveer Singh And Another
 
Respondent :- Sanjeev Kumar And Other
 
Petitioner Counsel :- Anoop Trivedi
 
Respondent Counsel :- S.C.,Ramesh Chandra Tewari
 

 
Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Restoration Application No. 359918 of 2011

Heard the learned counsel for the parties.

It was not disputed by learned counsel for the petitioners that after vacation of the stay order dated 28th November, 2011, the decree has been executed. Though with the rider, some demolition has been taken place. Learned counsel for the respondents submits that the decree has been satisfied.

In this view of the matter, it is provided that no further execution of the decree shall take place.

Let the writ petition be listed before the court concerned for hearing.

The restoration application is disposed of with the aforesaid observations.

(Prakash Krishna,J)

Order Date :- 27.7.2012

MK/