CLR/140/2019
2021 Latest Caselaw 5318 UK

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      23.12.2021                        CLR No.140 of 2019
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Piyush Garg, learned counsel for the revisionist and Mr. Neeraj Garg, learned counsel for the respondents.

The learned counsel for the revisionist submitted that the revisionist had deposited the entire decreetal amount and is paying continuously all damages as imposed by the impugned judgment and decree.

In view of the said submission, the effect and operation of the impugned judgment and decree dated 05.10.2019 is stayed till the next date of listing.

On the request of both the parties, list this case on 21.02.2022.

Urgency Application (IA No.15565 of 2021) stands disposed of accordingly.

(Alok Kumar Verma, J.) 23.12.2021

JKJ/Neha