FA/123/2020
2022 Latest Caselaw 3709 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      21.11.2022                        FA No.123 of 2020
                                         Hon'ble Alok Kumar Verma, J.

Heard Mr. Bhuwan Bhatt, learned counsel for the appellants and Mr. Ajay Singh Bisht, learned counsel for the respondent on Admission.

The learned counsel for the appellants submitted that costs, as directed on 15.06.2022 to pay the respondent, has already been paid to the respondent.

The present First Appeal is admitted. The learned counsel for the appellants requested to stay the effect and operation of the impugned judgment and decree, passed by the learned Trial Court. He further submitted that the decretal amount shall be deposited by the appellants on or before 25.11.2022.

Subject to depositing the decretal amount by 25.11.2022, the effect and operation of the judgment and decree dated 29.11.2019, passed by the learned Civil Judge (Senior Division), Dehradun in Original Suit No.115 of 2016 "M/S Technical Consultancy Services vs. Nagar Palika Parishad, Mussoorie and Another", are stayed till the next date of listing.

On the request of the learned counsel for the parties, list this case on 28.11.2022.

Let a certified copy of this order be supplied to the learned counsel for the parties, today itself, on payment of usual charges.

(Alok Kumar Verma, J.) 21.11.2022

Neha