Jaipur Development Authority vs Parul Construction Company
2021 Latest Caselaw 320 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                              D.B. Civil Misc. Stay Application No.1135/2020
                                                                             in
                                                     D.B. Civil First Appeal No. 361/2020

                                    Jaipur Development Authority and Anr.
                                                                                                          ----Appellants
                                                                         Versus
                                    M/s Parul Construction Company
                                                                                                         ----Respondent

For Appellant(s) : Mr. Rajesh Maharshi For Respondent(s) : Mr. L.L. Gupta

HON'BLE MR. JUSTICE PRAKASH GUPTA HON'BLE MR. JUSTICE PANKAJ BHANDARI

Order

15/01/2021

Heard learned counsel for the parties on stay

application.

Operation and execution of the impugned judgment

dated 16.12.2019 shall remain stayed on the condition that the

appellants shall deposit entire decreetal amount with the

Commercial Court concerned within six weeks from today. On such

deposit being made, the respondent would be free to withdraw the

said amount on its furnishing a bank guarantee to the satisfaction

of the Commercial Court concerned.

The stay application stands disposed of.

(PANKAJ BHANDARI),J (PRAKASH GUPTA),J

Mohit1

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