FAZALURREHMAN Vs. MOHD. HAROON

JUDGEMENT

(1.) Heard Sri Ashish Kumar Singh learned counsel for the revisionist and Sri Rajiv Lochan Shukla for the plaintiff respondent. Since the respondent is represented with the consent of learned counsel for the parties this civil revision is being decided finally today itself.

(2.) There is an Exemption Application No. 186272 of 2013 filed to exempt the filing of certified copy of the decree. It is not opposed and is allowed. Office may give a regular number to this Revision.

(3.) Sri Rajiv Lochan Shukla states that the facts have been clearly recorded in the impugned order and he does not intend to file any counter affidavit to the affidavit filed alongwith the stay application.