FA/49/2021
2021 Latest Caselaw 1905 UK

                 Office Notes,
              reports, orders or
3SL.           proceedings or
       Date                                      COURT'S OR JUDGES'S ORDERS
 No             directions and
              Registrar's order
               with Signatures
                                   FA No. 49 of 2021

                                   Hon'ble N.S. Dhanik, J.

(Via Video Conferencing)

Mr. V.K. Kohli, learned Senior Counsel assisted by Mr. I.P. Kohli, learned counsel for the appellant.

Mr. Neeraj Garg, learned counsel put in appearance on behalf of respondent nos. 1 & 2.

Heard learned counsel for the parties on stay application. Considering the submission of learned counsel for the parties, it is directed that further execution of the impugned judgment and decree dated 06.03.2021 passed by learned II Additional Civil Judge, Senior Division, Dehradun in Suit No. 34 of 1995 shall remain stayed, if the appellant deposits a bank guarantee of the decreetal amount before this Court within two weeks from today.

List this matter after LCR is received.

Stay application stands disposed of accordingly.

Let a certified copy of this order be issued to the learned counsel for the parties, within three days, on payment of usual charges.

(N.S. Dhanik, J.) 16.06.2021 AK