Mohd. Aleem And Another vs Saadat Husain
2024 Latest Caselaw 38860 ALL

Allahabad High Court

Mohd. Aleem And Another vs Saadat Husain on 25 November, 2024

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:187558
 
Court No. - 4
 

 
Case :- S.C.C. REVISION No. - 161 of 2024
 

 
Revisionist :- Mohd. Aleem And Another
 
Opposite Party :- Saadat Husain
 
Counsel for Revisionist :- Avadhesh Singh,Jamal Ahmad Khan
 
Counsel for Opposite Party :- Ravindra Kumar Pandey
 

 
Hon'ble Ajit Kumar,J.
 

1. Admit.

2. Summon the lower court record by the next date fixed.

3. Sri Ravindra Kumar Pandey, learned counsel for the opposite party seeks two weeks' time to file objection.

4. Time prayed for is allowed.

5. List this case on 03.01.2025.

6. In the meanwhile until further order of this Court the judgment dated 30.08.2024 and decree dated 10.09.2024 passed by Additional District Judge, Court No.14, Kanpur Nagar passed in SCC Revision No.72 of 2020 shall remain stayed provided the petitioner deposits the entire decreetal amount, if not already deposited, within a maximum period of one month and continues to pay Rs.15,000/- per month towards the rent and damages for occupation of the tenanted premises on seventh day of every month beginning from the month of December, 2024.

7. However, it is made clear that in the event of default of complying with the directions issued hereinabove, the petitioner would be liable to be evicted at the instance of the landlord in accordance with law.

Order Date :- 25.11.2024

Deepika