Sunil Gothwal S/O. Late Shri ... vs Om Prakash Jharwal S/O. Late Shri ...
2022 Latest Caselaw 4459 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 9304/2022
                                   Sunil Gothwal S/o. Late Shri Prabhudayal Gothwal
                                                                                                     ----Petitioner
                                                                      Versus
                                   Om Prakash Jharwal S/o. Late Shri Moolchand Jharwal
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Anoop Pareek with Mr. Pranav Pareek

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 04/07/2022 Learned counsel for the petitioner submits that despite expressing his readiness and willingness to pay the entire decretal amount within a reasonable period, his request has been declined by the learned Executing Court.

Issue notice of writ petition as well as of stay application. Notices be given "dasti".

Additionally, learned counsel for the petitioner is also permitted to serve the respondent through his counsel in the learned Executing Court.

Heard learned counsel on interim relief. Taking into consideration the contention advanced by him and the material on record, this Court deems it just and proper to stay the execution of the judgment and decree dated 12.04.2012 till next date provided the petitioner deposits a sum of Rs. 1,00,000/- with the learned Executing Court on or before 11.07.2022. The amount so deposited shall be handed over by the learned Executing Court to the respondent-decree holder.

List on 15.07.2022 as prayed.

(MAHENDAR KUMAR GOYAL),J MADAN/92

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