RAJESH KUMAR PANDEY Vs. SHANTI DEVI

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present application is for stay and suspension of the operation of judgment dated 13th March, 2015 passed in RSA 55/2007 titled Rajesh Kumar Pandey v. Shanti Devi and Anr.