Allahabad High Court
Election Directorate Through Its Ceo ... vs Durgesh Kumar Saxena And Another on 2 May, 2025
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:25660 Court No. - 6 Case :- S.C.C. REVISION No. - 18 of 2022 Revisionist :- Election Directorate Through Its Ceo Ajai Kumar Shukla Opposite Party :- Durgesh Kumar Saxena And Another Counsel for Revisionist :- C.S.C. Counsel for Opposite Party :- Diksha,Ankit Srivastava,Rajneesh Maurya,Sudeep Kumar,Umesh Kumar Shukla Hon'ble Pankaj Bhatia,J.
1. Heard learned counsel for the parties and perused the record.
2. The present revision has been filed by the revisionist challenging the judgment dated 30.09.2022 whereby the suit filed by the respondent for arrears of rent and ejectment was decreed with cost.
3. The Standing Counsel states that in the execution it has been recorded that the possession was also delivered and the decretal amount was also deposited.
4. In view thereof, the present revision deserves to be dismissed and is accordingly dismissed.
Order Date :- 2.5.2025 Arun