Arjun Dev Polpali vs Prem Sagar Kansal
2014 Latest Caselaw 410 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- S.C.C. REVISION No. - 132 of 2014
 
Revisionist :- Arjun Dev Polpali
 
Opposite Party :- Prem Sagar Kansal
 
Counsel for Revisionist :- M.L. Rai
 
Counsel for Opposite Party :- Ramesh Pandey
 
Hon'ble Het Singh Yadav,J.

This S.C.C.Revision  has been preferred  beyond  the period of limitation. 

The revisionist has moved  delay condonation application under section 5 of the Indian Limitation Act supported  with an affidavit today itself.

Learned counsel for the  respondent Sri Veer Singh is present. Therefore, no notice is required  to be served upon the respondent. The respondent is directed to file his counter affidavit within a week.

List thereafter before appropriate Bench.

It is submitted  by the learned counsel for the  revisionist that  the execution proceedings  are going on  and if the interim protection  is not granted today then  the revisionist  may be evicted  from the demised premises.

Till the next date of listing,  the revisionist shall not be  evicted from the demised premises  provided  he deposits  the entire  decretal amount within a week positively in the court below. The respondent  will be at liberty  to withdraw the amount so deposited  by the revisionist without furnishing  any security.

On prayer made by the learned counsel for the revisionist  certified copy  of this order be given to the revisionist today itself on payment of usual charges.

Order Date :- 1.4.2014

G.S