Siang Infratech Private Limited vs Sh. Sharvan Kumar Gupta S/O Sh. ...
2022 Latest Caselaw 3410 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 306/2020

                                    Siang Infratech Private Limited
                                                                                                          ----Appellant
                                                                          Versus
                                    Sh. Sharvan Kumar Gupta S/o Sh. Dudaj Kushwaha & Anr.
                                                                                                       ----Respondents

For Appellant(s) : Mr. Prakhar Gupta For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/04/2022 Counsel for appellant-company states that respondent-

plaintiff has filed civil suit for specific performance on the basis of

an agreement alleged to be executed by one of Directors. In fact

the Director himself deny from such agreement and moreover

appellant-company never acknowledges such agreement nor

authorized any of its Directors to enter into an agreement on

behalf of company.

Heard.

Appeal is admitted.

Issue notice to respondents.

In the meanwhile and till further orders, the execution of

impugned judgment and decree qua the appellant shall remain

stayed with further direction that both parties shall maintain

status quo as to alienation/ possession in relation to suit property

as it exists today.

(SUDESH BANSAL),J NITIN /17

Powered by TCPDF (www.tcpdf.org)