RSA/443/2019
2021 Latest Caselaw 2011 HP

RSA No.443 of 2019

10.03.2021 Present: Mr. Karun Negi, Advocate, vice Mr. Anirudh

.

Sharma, Advocate, for the appellant. Mr. Ashok Kumar Tyagi, Advocate, for the respondent.

The Court stands apprised that the decreetal

amount with up-to-date interest has not been

r to deposited by the applicant/ appellant in terms of the

order passed by this Court, on 18.11.2019, in CMP

No.9807 of 2019. In this view of the matter, the order

passed in the said application, on 18.11.2019, is

modified to the extent that respondent/Decree Holder

shall be at liberty execute the judgment and decree

under challenge and pendency of the appeal shall not

be construed to be a bar for execution of the judgment

and decree in favour of Decree Holder.

As prayed for, list after four weeks.

(Ajay Mohan Goel) Judge March 10, 2021 (Rishi)