FA/108/2019
2022 Latest Caselaw 2282 UK

                   Office Notes,
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Sl. No   Date                                     COURT'S OR JUDGES'S ORDERS
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                                     FA No.108 of 2019
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Siddhartha Sah, Advocate, for the appellant.

Mr. Vivek Pathak, Advocate, holding brief of Mr. Kaushal Pandey, Advocate, for the respondent.

This first appeal, which is listed on the Miscellaneous Application, to stay the further proceedings of Execution Case No.24 of 2002, against the grant of the decree of permanent injunction by the judgment dated 05.04.2019, rendered in Suit No.502 of 2007.

The matter is taken up in the revised call, and unfortunately the assisting counsel of the respondent is not having his records to assist the Court.

Hence, the execution of the judgment and decree dated 05.04.2019, would be kept in abeyance, till the next date of listing.

(Sharad Kumar Sharma, J.) 25.07.2022 NR/