Prem Bahadur Dalela vs Umeshraj Bali
2015 Latest Caselaw 5293 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- S.C.C. REVISION No. - 157 of 2015
 

 
Revisionist :- Prem Bahadur Dalela
 
Opposite Party :- Umeshraj Bali
 
Counsel for Revisionist :- Amrendra Nath Tripathi
 
Counsel for Opposite Party :- Hari Mohan Mathur,Punita Pandey
 

 
Hon'ble Mahendra Dayal,J.

Heard learned counsel for the revisionist and perused the impugned judgment.  Although the opposite party has filed caveat and has also received notice of this revision but no one has appeared today, although list of fresh cases has been revised.

The present S.C.C. revision has been filed against the judgement and decree dated 7.11.2015, passed by SCC Judge/Additional District Judge, Room No. 9, Lucknow in S.C.C. Suit No. 18 of 1999, whereby the suit has partly decreed and tenant / revisionist has been asked to vacate the place of landlord and also pay arrears of rent.

The revision is admitted.

Let record of the lower court be summoned through the District Judge concerned with direction that the record be made available positively within a period of three weeks.

Order Date :- 9.12.2015

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Case :- S.C.C. REVISION No. - 157 of 2015

Revisionist :- Prem Bahadur Dalela

Opposite Party :- Umeshraj Bali

Counsel for Revisionist :- Amrendra Nath Tripathi

Counsel for Opposite Party :- Hari Mohan Mathur,Punita Pandey

Hon'ble Mahendra Dayal,J.

(C.M. Application No. 126646 of 2015)

Heard on stay application.

The operation and implementation of the judgement and decree dated 7.11.2015 shall remain stayed provided the revisionist deposits entire arrears of rent along with damages in the court within a period of two weeks from today, failing which opposite party/landlord shall be free to execute the decree in accordance with law.

List in the week commencing 11th January, 2016.

In the meantime opposite party may file objection to the application for interim relief.

Order Date :- 9.12.2015

Muk