State Of Rajasthan vs M/S Narayan Lal Contractor Commercial ...
2023 Latest Caselaw 10174 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs M/S Narayan Lal Contractor Commercial ... on 29 November, 2023

Author: Vijay Bishnoi

Bench: Vijay Bishnoi

[2023:RJ-JD:41041-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  D.B. Civil Misc. Appeal No. 200/2021

State Of Rajasthan, Executive Engineer, Building And Right Main
Canal Divisional Mahi Project Banswara
                                                                       ----Appellant
                                        Versus
1.       M/s Narayan Lal Contractor Commercial Colony, Kuwariya
         Tehsil Rajsamand Dis. Rajsamand
2.       Mangi     W/o        Narayan        Lal     Khatik,        Kuwariya   Tehsil
         Rajsamand And Dis. Rajsamand
3.       Roshanlal      S/o       Narayan      Lal     Khatik,      Kuwariya   Tehsil
         Rajsamand And Dis. Rajsamand
4.       Suresh Chandra S/o Narayan Lal Khatik, Kuwariya Tehsil
         Rajsamand And Dis. Rajsamand
5.       Sita W/o Manoharlal Chandel, Neelkant Society Karodiya
         Road Bajwa Baroda Road, Gujarat
6.       Basanti W/o Murlidhar Chandel, Sorti Darwaza, Gangapur
         Tehsil Sahada, Dis. Bhilwara
                                                                    ----Respondents


For Appellant(s)              :    Mr. Saransh Vij
For Respondent(s)             :    Mr. RC Joshi



               HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE MUNNURI LAXMAN

Judgment

29/11/2023

Admit. Issue notice.

Notice need not be issued as the respondents are

represented through counsel.

Heard learned counsel for the parties on the stay application.

Having gone through the impugned orders and after hearing

learned counsel for the parties, the effect and operation of the

[2023:RJ-JD:41041-DB] (2 of 2) [CMA-200/2021]

order dated 23.11.2020 passed by the Judge, Commercial Court,

Udaipur (for short 'the trial court') in Case No.16/18 (CIS

16/2018) is stayed subject to the condition that the appellant shall

deposit an amount of rupees 11 lakhs with the trial court within a

period of six weeks from today.

The amount, so deposited by the appellant, shall be

disbursed to the respondents on furnishing solvent security of the

likewise amount.

It is made clear that if the amount of rupees 11 lakhs is not

deposited by the appellant before the trial court within the

stipulated time, the trial court is free to proceed with the

execution proceedings.

Stay application is disposed of.

(MUNNURI LAXMAN),J (VIJAY BISHNOI),J 52-DivyaTak/-

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