Purvanchal Vidyut Vitran Nigam ... vs Smt. Afsana Khatoon And 2 Others
2019 Latest Caselaw 5061 ALL

Citation : 2019 Latest Caselaw 5061 ALL
Judgement Date : 27 May, 2019

Allahabad High Court

Purvanchal Vidyut Vitran Nigam ... vs Smt. Afsana Khatoon And 2 Others on 27 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1157 of 2017
 

 
Appellant :- Purvanchal Vidyut Vitran Nigam Ltd. And 2 Others
 
Respondent :- Smt. Afsana Khatoon And 2 Others
 
Counsel for Appellant :- Ayank Mishra,Adarsh Bhushan
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Heard Sri Adarsh Bhushan, learned counsel for appellant.

Supplementary affidavit filed today which is taken on record.

The appellants were directed to deposit the entire amount, the same has been deposited. The defect has now been removed. Office to give regular number.

Issue notice to the respondents returnable on 19th August, 2019.

Meanwhile, out of the aforesaid amount, 50% shall be invested in an interest fetching account / FDR in a nationalised Bank and the balance 50% shall be released to the claimant - respondents without furnishing security within one month thereafter.

Order Date :- 27.5.2019

Mukesh