Zubair Ahmad Qazi vs Rana Parveen
2014 Latest Caselaw 4827 ALL

Citation : 2014 Latest Caselaw 4827 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Zubair Ahmad Qazi vs Rana Parveen on 22 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 408 of 2014
 

 
Appellant :- Zubair Ahmad Qazi
 
Respondent :- Rana Parveen
 
Counsel for Appellant :- Sufia Saba,Abdul Majeed,Sayed Saifullah
 
Counsel for Respondent :- Salman Ahmad
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

A joint affidavit has been filed today in respect of the settlement arrived at between the parties. The parties have agreed that the appellant shall pay a sum of Rs.2 lacs to the respondent. In para-4 of the of the affidavit, the period of payment has not been stated and it has been left to the Court to decide.

In view of above, it is directed that the appellant shall pay a sum of Rs.1 lac within ten days from today and the balance amount shall be paid within two months from today.

On compliance of the terms and conditions of the settlement and the direction above, the Court will pass the final order.

List on 10.11.2014 as part heard.

Order Date :- 22.8.2014