Allahabad High Court
St. Paul Publication And St. Paul Book ... vs Raju Jaiswal & Others on 8 July, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- CIVIL REVISION No. - 325 of 2010 Petitioner :- St. Paul Publication And St. Paul Book Centra & Another Respondent :- Raju Jaiswal & Others Petitioner Counsel :- Rajnath N. Shukla Respondent Counsel :- Ratnesh Srivastava Hon'ble Krishna Murari,J.
Heard learned counsel for the revisionists and Sri K.R.Sirohi, Senior Advocate assisted by Sri Ratnesh Srivastava for the respondent who prays for and is allowed four weeks time to file counter affidavit.
Revisionists will have two weeks thereafter for filing rejoinder affidavit.
List for admission after expiry of the aforesaid period.
Meanwhile, considering the facts and circumstances, dispossession of the revisionists from the premises in dispute in pursuance to the impugned judgement and decree dated 9.6.2010 shall remain stayed subject to the condition that the revisionists deposit the entire decretal amount within a period of one month from today and shall go on depositing the damages as determined by the court below for use and occupation of the premises in dispute by 10th of every month.
Any amount already deposited by the revisionists shall be liable to be adjusted from the deposit to be made under this order.
The respondentlandlord shall be entitled to withdraw the amount deposited by the revisionists.
However, in case of default, this order shall stand automatically vacated and the decree shall be liable to be executed.
Order Date :- 8.7.2010 nd