Firm Trilokchand Bharat Kumar ... vs Ramnarayan Bansal And Sons
2021 Latest Caselaw 7606 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Misc. Stay Application No.1879/2021

                                       In

               S.B. Civil First Appeal No. 434/2021

Firm Trilokchand Bharat Kumar Merchants And Commission
Agents and Ors.
                                                                  ----Appellants
                                   Versus

Ramnarayan Bansal And Sons
                                                                ----Respondents

For Appellant(s) : Mr. Dharmendra Kumar Shrivastav, Advocate (through VC) For Respondent(s) : Mr. Pradeep Mathur, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

14/12/2021

Heard learned counsel for the parties on the stay

application.

Having regard to the submission made by learned

counsel for the parties and the facts and circumstances of this

case, operation & execution of the impugned judgment & decree

dated 04.10.2021 passed by the Additional District Judge No.2,

Kota (for short 'the trial Court') in Civil Suit No.20/2007 (2264/14)

is stayed on the condition that the appellants-defendants shall

deposit entire decretal amount with the trial Court concerned

within one month from today. On such deposit being made, the

respondents-plaintiffs shall be at liberty to withdraw the said

amount on their furnishing a solvent security and an undertaking

(2 of 2) [1879stay2021-

CFA-434/2021]

on oath to the effect that if the appellants-defendants ultimately

succeed in the appeal, the said amount shall be refunded by them

with interest @ 9% per annum from the date of withdrawal till

refund.

The stay application stands disposed of.

(PRAKASH GUPTA),J

KuD/s3

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