FA/57/2021
2021 Latest Caselaw 2599 UK

                Office Notes,
             reports, orders or
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      Date                                    COURT'S OR JUDGES'S ORDERS
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              with Signatures

                                  FA No. 57 of 2021

                                  Hon'ble N.S. Dhanik, J .

                                        Mr. Neeraj Garg, learned counsel for the
                                  appellant.
                                        Mr. Narendra Bali, learned counsel for
                                  the Caveator.
                                        Present Appeal has been directed
                                  against the judgment and order dated
                                  09.04.2021 and decree passed by learned 2nd
                                  Additional District Judge, Rishikesh in Original
                                  Suit No. 34 of 2015, "Ramesh Chandra Bhatt
                                  vs. Smt. Alka Gupta and another" whereby
                                  the suit for injunction filed by the
                                  respondents/plaintiffs against the appellant

has been decreed.

Heard.

Admit.

Summon the Lower Court's record. Interim Relief Application is pressed by learned counsel for the appellant.

Considering the facts of the case, it is provided as an interim measure that till further orders, status quo shall be maintained by the parties pertaining to the property in question, subject to deposit a sum of Rs. 10,00,000/- (ten lakh) before this Court either in case or through Bank Guarantee on or before 16.08.2021, failing which, the interim order granted above will stand vacated automatically.

List this case after Lower Court's Record is received along with FA No. 56 of 2021.

Interim relief application thus stands disposed of.

(N.S. Dhanik, J.)

26.07.2021 SB