Upasana Colonisers And Resorts ... vs Sangam Publicity Company
2022 Latest Caselaw 3061 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 396/2020

Upasana Colonisers And Resorts Pvt. Ltd.
                                                                  ----Appellant
                                   Versus
Sangam Publicity Company
                                                                ----Respondent

For Appellant(s) : Mr. Rahul Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/04/2022 Appellant-defendant has filed this first appeal, assailing

judgment and decree for recovery of money dated 20.11.2019

passed by Additional District Judge No.16, Jaipur Metropolitan in

suit No.58/2013 whereby suit for recovery has been decreed in

favour of respondent-plaintiff.

The transactions between parties is in relation to payment of

affixing the holdings.

Heard counsel for appellant.

Appeal is admitted.

Issue notice to respondent.

Call for the record.

In case appellant deposits a lumpsum amount of Rs.50,000/-

within a period of four weeks, the execution of recovery of

remaining amount pursuant to impugned judgment and decree

shall remain stayed.

(2 of 2) [CFA-396/2020]

On deposition of such amount, the same may be disbursed

to decree holder with furnishing a written undertaking that in case

appellant succeeds in appeal, he will retract the amount to

appellant.

It is made clear that in case of non-deposition of amount,

respondent decree holder shall free to proceed with the execution

proceedings.

(SUDESH BANSAL),J

NITIN /13

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