CLR/61/2022
2022 Latest Caselaw 2562 UK

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                                      CLR No.61 of 2022
                                      Hon'ble Sharad Kumar Sharma, J.

Ms. Shubhangi Pande, Advocate for the revisionist.

Heard.

Admit the revision.

Respondents are represented by Mr. Rajat Mittal, Advocate, hence no notices are required to be sent to them.

Summon the lower court record. List after the record of the court below is received.

Subject to the condition that the revisionist deposit the entire decreetal amount before the Judge Small Causes Courts within a period of six weeks from today the execution of the impugned judgment dated 20.07.2022 as rendered in SCC Suit No.08 of 2018 Rajkumar vs. Kamal Vishnoi would be kept in abeyance till next date of listing.

(Sharad Kumar Sharma, J.) 18.08.2022 Arti