CLR/64/2021
2022 Latest Caselaw 1489 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                     COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      13.05.2022                        CLR No.64 of 2021
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Nikhil Singhal, learned counsel for the revisionist and Mr. Sagar Kothari, learned counsel for the respondents.

On 22.09.2021, the Coordinate Bench of this High Court had directed that further execution of the impugned judgment and decree dated 25.03.2021, passed by learned J.S.C.C./1st Additional District Judge, Rishikesh, District Dehradun in S.C.C. Suit No.11 of 2018, "Ravindra Kumar Verma and Another Versus Rajkumar Chhachhra", shall remain stayed, if the appellant deposits the entire decretal amount before the High Court within four weeks' from 22.09.2021, adjusting the prior amount deposited by the appellant in the trial court. Admittedly, decretal amount has not been deposited.

The stay order dated 22.09.2021 is vacated.

List this case on 25.07.2022 for final hearing.

(Alok Kumar Verma, J.) 13.05.2022

Ravi