Mr. Saroj Lacchan Kanojia And Anr vs Mr. Laxman Jawahar Kanoujia
2021 Latest Caselaw 8240 Bom

Megha                                        7_caf_3046& 1289_2017.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                         CIVIL APPLICATION NO.3046 OF 2019
                                       WITH
                         CIVIL APPLICATION NO.1289 OF 2017
                                         IN
                            FIRST APPEAL NO.487 OF 2017

Saroj Lacchan Kanojia and Anr.                           ...Applicants
                      Versus
Laxman Jawahar Kanouja                                  ...Respondent
                                    ....
Mr. Anil R. Mishra for the Applicants/original Respondents.
None for the Respondent.


                                        CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 21st JUNE, 2021.

P.C.:-

Learned counsel for the Applicant states that by order dated

31/01/2018 this Court had stayed the execution of the impugned

judgment dated 20/09/2016 with direction to Respondent-original

Appellant to deposit an amount of Rs.4000/- per month. He states that

Respondent Nos.1 and 2 have not deposited the amount, despite which

stay order continues to operate and that he is unable to execute the

judgment.

2. It is seen that Respondent had earlier put in their

Megha 7_caf_3046& 1289_2017.doc

appearance and sought time to fle their reply. Respondents have not

fled their reply till date. Fiinal opportunity is given to Respondent to

deposit the amount as per the order dated 31/01/2018. It is made clear

that in the event Respondent fails to deposit the said amount by the

next date of hearing, stay order dated 31/01/2018 shall stand vacated.

3. Stand over to 05/07/2021.

(SMT. ANUJA PRABHUDESSAI, J.)