Prahlad Kumar vs Siddnath And Others
2013 Latest Caselaw 26 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- CIVIL REVISION No. - 253 of 2001
 

 
Petitioner :- Prahlad Kumar
 
Respondent :- Siddnath And Others
 
Petitioner Counsel :- W.H.Khan,J.H. Khan,Puneet Kumar Gupta
 
Respondent Counsel :- Jamal Ali
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Modification Application No.74270 of 2013

Heard learned counsel for the applicant.

Learned counsel for the applicant submits that while passing the judgment and order dated 20.12.2012, this  Court  has relegated the matter  to SCC Court to decide  afresh on two issues.  However, while relegating  the matter the judgment and order dated 17.3.2001 passed by Special Judge(SC/ST Act)/SCC Judge, Banda was quashed. In view    thereof, the interpretation which is given  by the  SCC Court is that entire judgment has been set aside whereas only two issues were relegated to the  court below.

Learned counsel for the respondents is present.  He has no objection to the modification application. 

The order  dated 20.12.2012  is modified to the extent that the judgment  and order dated 17.3.2001 is quashed only on issue no. 3 on subletting & issue no. 6 & 13 on deficiency in making deposits or grant of benefit of Section 20(4) of the Act.

The modification application is disposed of accordingly.  

Order Date :- 22.3.2013

P.P.