Allahabad High Court
Satish Chandra Garg And Others vs Rajendra Sharma And Others on 5 July, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- CIVIL REVISION DEFECTIVE No. - 7 of 2010 Petitioner :- Satish Chandra Garg And Others Respondent :- Rajendra Sharma And Others Petitioner Counsel :- Divakar Rai Sharma Respondent Counsel :- Ramendra Asthana,Viqar Ahmed Ansari Hon'ble Krishna Murari,J.
Heard learned counsel for the revisionists and Sri Ramendra Asthana for opposite party no. 1 who prays for and is allowed four weeks time to file counter affidavit.
Issue notice to the opposite parties no. 2 to 7 who may also file counter affidavit.
Apart from normal mode of service, the revisionists shall take steps to serve the respondent by registered post within ten days.
Office shall issue notices returnable at an early date.
List on the date fixed by the office in the notice.
Considering the facts and circumstances, effect and operation of the impugned order dated 5.1.2010 passed by the Additional District Judge, Court No. 11, Aligarh shall remain stayed.
The revision be connected with the First Appeal No. 113 of 2006.
It shall be open to the respondents herein to make application, if so advised, in the first appeal for any interim direction and the order passed herein shall not stand in the way thereof. Order Date :- 5.7.2010 nd