Mr. Rahul Anand vs Mr. Sanjiv Puri And Another
2022 Latest Caselaw 10743 Bom

                   P.H. Jayani                                     26(D) CAF2260.2014.doc

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                      CIVIL APPLICATION NO. 2260 OF 2014
                                                      IN
                                     FIRST APPEAL (ST.) NO. 17478 OF 2014

                   Rahul Anand                                     ..... Applicant
                               v/s.
                   Sunjiv Puri and anr.                            .... Respondents


                   Mr. J.K. Jadhav for the Applicant/Appellant.
                   Ms. Simran Puri i/b. De Jure for Respondent No.1.
                   Mr. Durga Prasad Poojari i/b. PDS Legal for Respondent No.2.


                                            CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 14th OCTOBER, 2022. P. C. :-

. Learned counsel for the Applicant/Appellant states that the

Appellant has already deposited the entire decreetal amount.

2. In view of the said statement, execution and implementation of

the impugned judgment dated 29/04/2014 passed by the learned

Judge, City Civil Court, Bombay in Suit No.7022/2021 is stayed

pending hearing of the Appeal.

3. Civil Application stands disposed of.

PREETI H JAYANI Digitally signed (SMT. ANUJA PRABHUDESSAI, J.) by PREETI JAYANI Date: 2022.10.18 11:00:07 +0530