Allahabad High Court
Smt. Sarla Rani vs Sri Attar Singh on 4 January, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- WRIT - C No. - 69713 of 2009 Petitioner :- Smt. Sarla Rani Respondent :- Sri Attar Singh Petitioner Counsel :- Sharad Malviya,M.I. Farooqui Respondent Counsel :- Santosh Kumar Hon'ble Krishna Murari, J.
Heard learned counsel for the petitioner. Notice on behalf of the respondent has been accepted by Shri Santosh Kumar, who prays for and is allowed three weeks' time to file counter affidavit. Petitioner will have two weeks thereafter for filing rejoinder affidavit.
List for admission immediately after expiry of the aforesaid period. Shri Santosh Kumar, learned counsel for the respondent submits that the applicant, who is widow daughterinlaw of respondent, has been permitted to live in one room and she is living in it and the respondent is not ejecting her forcefully. Considering the above statement and facts and circumstances, until further orders of this Court, respondent is restrained from evicting the petitioner from the accommodation in her possession in the House No. 332 Arthala, near Bari Masjid, Mohan Nagar, Ghaziabad.
04.01.2010 VKS/ WP 69713/09