Vishnu Kumar Chaudhary vs Smt. Ekta Rajoria And Another
2023 Latest Caselaw 23465 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:171532
 
Court No. - 4
 

 
Case :- S.C.C. REVISION No. - 94 of 2023
 

 
Revisionist :- Vishnu Kumar Chaudhary
 
Opposite Party :- Smt. Ekta Rajoria And Another
 
Counsel for Revisionist :- Amit Kumar Mishra
 
Counsel for Opposite Party :- Swapnil Kumar,Sudhanshu Kumar
 

 
Hon'ble Prakash Padia,J.

1. Supplementary affidavit has been filed by the counsel for the revisionist, the same is taken on record.

2. The present petition has been filed inter-alia with the prayer to stay the further proceedings of S.C.C. Suit No. 5 of 2020 (Smt. Ekta Rajoria vs. Smt. Rajni Chaudhary) pending in Additional District & Sessions Judge, Court No. 7, Agra as well as stay the effect and operation of the impugned judgment and order dated 18.07.2023 passed by the Additional District & Sessions Judge, Court No. 7, Agra in S.C.C. Suit No. 5 of 2020 (Smt. Ekta Rajoria vs. Smt. Rajni Chaudhary).

3. After some arguments, a prayer has been made by the counsel for the revisionist/petitioner to dismiss the present petition as not pressed.

4. This prayer has not been opposed by Shri Swapnil Kumar, learned counsel for the opposite party.

5. Prayer is allowed.

6. Accordingly, the petition is dismissed as not pressed.

7. It is made clear that no liberty is granted to the revisionist/petitioner to file a fresh petition on the same cause of action.

Order Date :- 25.8.2023

Swati