Komal Sahu vs Nutan Singh Rajput
2022 Latest Caselaw 466 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                                      FA No.108 of 2021

                            Komal Sahu Versus Nutan Singh Rajput




25/01/2022         Mr. A. K. Chaki, counsel for the appellants.
                   Mr. Ashutosh Shukla, counsel for the respondent.

Learned counsel for the respondent submits that the order dated 15.12.2021, whereby the execution of the impugned judgment and decree was stayed on the condition of appellants' depositing Rs.7,50,000/- before the Trial Court and surety for the rest of the amount within a period of 2 weeks, has not been complied with.

Learned counsel for the appellants is unable to satisfy the Court as to whether the said amount of Rs.7,50,000/- has been deposited or not. However, he prays for further time up to 2 weeks to comply the order dated 15.12.2021, if not already.

In view of the above, if the amount of Rs.7,50,000/- is not deposited before the Trial Court along with surety within a further period of 2 weeks from today, the order dated 15.12.2001 will lose its efficacy and the decree may be executed.

Also heard on admission.

Admit.

List this case for final hearing in due course.

Let paper book be filed in accordance with the rules.

                        Sd/-                                                     Sd/-
                  (Goutam Bhaduri)                                         (Rajani Dubey)
                       Judge                                                    Judge


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