GIRIJA SHANKER UPADHYAY Vs. ASHA SHUKLA

JUDGEMENT

(1.) Heard learned counsel for the parties at the admission stage.

(2.) Through order dated 2.12.2003 records were directed to be summoned at appellant's costs which was accordingly done.

(3.) This appeal was dismissed in default on 18.5.2011. However, the said order was recalled by order dated 28.7.2011 passed on the order sheet on payment of Rs.5000/- as cost. The cost has been paid, receipt given by the learned counsel for the respondent is on record.