Nand Mohan And Another vs Shiv Nath Keshari
2012 Latest Caselaw 1679 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 722 of 2012
 

 
Petitioner :- Nand Mohan And Another
 
Respondent :- Shiv Nath Keshari
 
Petitioner Counsel :- S.P. Singh,M.P. Pandey
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Het Singh Yadav,J.

CIVIL MISC. DELAY CONDONATION APPLICATION NO. 150260 OF 2012.

Issue notice to the respondent returnable at an early date.

Order Date :- 14.5.2012

OP

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 722 of 2012

Petitioner :- Nand Mohan And Another

Respondent :- Shiv Nath Keshari

Petitioner Counsel :- S.P. Singh,M.P. Pandey

Hon'ble Rajes Kumar,J.

Hon'ble Het Singh Yadav,J.

Issue notice.

List in week commencing 23.7.2012.

Meanwhile, the further proceeding of execution case no. 46 of 2011 in M.A.C.T. No. 92 of 2008, shall remain stayed provided the appellant deposits the entire amount of award within one month. Out of the total amount deposited, 50% only shall be paid to the claimant and the balance amount shall be kept in a Nationalized bank yielding maximum interest. Any amount already deposited shall be given adjustment. The Registry is directed to remit the statutory amount to the concerned Tribunal within three weeks.

Order Date :- 14.5.2012

OP