Sunil Bardia vs Mahaveer Jain (Ostwal)
2025 Latest Caselaw 790 Chatt

Chattisgarh High Court

Sunil Bardia vs Mahaveer Jain (Ostwal) on 28 July, 2025

                                                           1




         Digitally signed
         by AYUSHI
AYUSHI   SINGH

SINGH
         Date:
         2025.07.28
                               HIGH COURT OF CHHATTISGARH AT BILASPUR
         17:48:53
         +0530

                                                 FA No. 123 of 2024

                    1 - Sunil Bardia S/o Late Dulichand Bardia Aged About 65 Years Proprietor
                    Dhanesh Finance And Leasing R/o Sadar Bazar Rajnandgaon District
                    Rajnandgaon                                                       (C.G.)

                    2 - Bardia Jewellers Through Its Proprietor Sarvesh Bardia S/o Sunil
                    Bardia Aged About 34 Years, R/o Sadar Bazar Rajnandgaon (C.G.)

                    3 - Sarvesh Bardia S/o Sunil Bardia Aged About 34 Years Proprietor
                    Bardia Jewellers R/o Sadar Bazar Rajnandgaon (C.G.) ... Appellants

                                                       versus


                    1 - Mahaveer Jain (Ostwal) S/o Moolchand Jain Aged About 36 Years R/o
                    Azad Chowk, Rajnandgaon, District Rajnandgaon (C.G.) ... Respondent

Order Sheet

28/07/2025 Mr. Priyank Rathi, counsel for the appellants.

Mr. Aditya Bhardwaj, counsel for the respondent.

A week's time is granted to learned counsel to remove

the default(s) as pointed out by the Registry.

Heard on I.A. No.1/2024, application under Order 41

Rule 5 r/w Section 151 of the C.P.C. for grant of interim

relief.

On due consideration, it is directed that the effect and

operation of the impugned judgment and decree dated

13.5.2024, passed by Third District Judge, Rajnandgaon

(C.G.) in Civil Suit No.01-B/2022 (Mahaveer Jain (Ostwal)

Vs Sunil Bardia & Ors.) shall remain stayed, till further order

subject to depositing 50% of decreetal amount before the

concerned trial Court / Executing Court and further

furnishing security of Rs. 50,000/- to the satisfaction of the

trial Court / Executing Court within a period of 30 days from

today for due performance of the decree ultimately to be

passed against the appellants.

In view of above, I.A. No.1/2024 stands disposed of.

SD/-

(Naresh Kumar Chandravanshi) JUDGE

Ayushi