Munendra vs Satvir And Another
2012 Latest Caselaw 1229 ALL

Citation : 2012 Latest Caselaw 1229 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

Munendra vs Satvir And Another on 2 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1739 of 2012
 

 
Petitioner :- Munendra
 
Respondent :- Satvir And Another
 
Petitioner Counsel :- Satish Kumar Tyagi
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Issue notice to the respondents. The appellant may take steps to serve the respondents.

Until further orders of this Court, the effect and operation of the judgment and award dated 4.2.2012 passed by the M.A.C.T./ Additional District Judge, Court N0. 5, Ghaziabad in M.A.C.P. No. 254 of 1988, Satvir Vs. Munendra and another, shall remain stayed provided the appellant deposits 50% of the amount awarded within a period of six weeks and the claimants shall be entitled to withdraw the amount. Any amount already deposited shall be given adjustment. The Registry is directed to remit the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 2.5.2012