Shri Krishna Sahkari Girih Nirman ... vs Smt. Prabha Devi And 4 Others
2023 Latest Caselaw 34338 ALL

Allahabad High Court

Shri Krishna Sahkari Girih Nirman ... vs Smt. Prabha Devi And 4 Others on 8 December, 2023

Author: Prakash Padia

Bench: Prakash Padia

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:233194
 
Court No. - 4
 
Case :- CIVIL REVISION No. - 136 of 2023
 
Revisionist :- Shri Krishna Sahkari Girih Nirman Samiti Ltd.
 
Opposite Party :- Smt. Prabha Devi And 4 Others
 
Counsel for Revisionist :- Jeetendra Kumar Sharma,Sunil Dubey
 

 
Hon'ble Prakash Padia,J.
 

Heard learned counsel for the revisionist and learned counsel for the opposite parties.

Present civil revision has been filed by the revisionist with the prayer to set aside the order dated 04.10.2023 passed by Additional District & Sessions Judge, Court No. 7, Agra in Original Suit No. 392 of 2023.

By the aforesaid order dated 04.10.2023 passed by the court below by which till disposal of the application (6-C), both the parties were directed not to change the nature of Park or cut trees.

On the other hand learned counsel for the opposite parties raised preliminary objection before the Court that against the order dated 04.10.2023, civil revision filed by the revisionist, is not maintainable.

In view of fact, the Court is of the opinion that law laid down by Hon'ble Apex Court from time to time, at that point of time, prayer has been made by the learned counsel for the revisionist to dismiss the civil revision as not pressed with liberty to file fresh revision.

The present Civil Revision is dismissed as not pressed.

Office is directed to return copy of the judgment dated 04.10.2023 after retaining the photostat copy of the same.

Order Date :- 8.12.2023

T.S.