RSA/594/2019
2021 Latest Caselaw 1734 HP

RSA No. 594 of 2019 along with Cross-objection No. 32 of 2020

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5.3.2021 Present: Mr.Sanjeev Kuthiala, Senior Advocate with

Ms.Anadia Kuthiala, Advocate, for the appellants/non-cross-objectors.

Mr.Romesh Verma, Advocate, for respondent No.

Mr.Sanjay Dalmiya, Advocate for respondent No. 2.

CMP No.14193 of 2020

r As prayed, appellants/applicants are permitted to

deposit decreetal amount along with up to date interest in three

equal installments, i.e. first installment on or before 31.3.2021,

second installment on or before 31st August, 2021 and final

third installment on or before 30th November, 2021. Along with

payment of first installment, appellant is also directed to file

calculations of the amount payable in terms of impugned

judgments and decrees, subject to verification. The application

stands disposed of.

(Vivek Singh Thakur), Judge.

5th March, 2021 (Keshav)

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