Allahabad High Court
Smt. Sushila Devi vs Smt. Ram Devi on 11 August, 2010
Author: Shashi Kant Gupta
Bench: Shashi Kant Gupta
Court No. - 10 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2975 of 2009 Petitioner :- Smt. Sushila Devi Respondent :- Smt. Ram Devi Petitioner Counsel :- Jitendra Pal Singh,Agni Pal Singh Respondent Counsel :- S.C. Hon'ble Shashi Kant Gupta,J.
Sri H.N. Singh, learned counsel for Opposite Party has stated that the respondent is ready to hand over peaceful possession of the newly constructed shop measuring 13' x4' situated at 59/12 Nach Ghar Bihahana Road, Kanpour Nagar to the applicant in pursuance of the compromise dated 07.11.2008.
Sri Jitendra Pal Singh, learned counsel for the applicant has agreed to remain present at the time of delivery of the possession of the aforesaid shop by the opposite party to the applicant on 14.08.2010 at about 11.00 A.M. The learned counsel for the opposite party also undertakes that the opposite party will remain available on the spot on the aforesaid date at the time of delivery of the possession to the applicant.
This order has been passed with the consent of the learned counsel for the respective parties.
List the matter on 18.08.2010.
Order Date :- 11.8.2010 v.k.updh.