FA/153/2019
2023 Latest Caselaw 1144 UK

                 Office Notes,
                reports, orders
SL.             or proceedings
       Date                                          COURT'S OR JUDGES'S ORDERS
No             or directions and
               Registrar's order
                with Signatures
      26.04.                       FA No.153 of 2019
      2023                         Hon'ble Alok Kumar Verma, J.

Heard Mr. Arvind Vashistha, learned Senior Advocate assisted by Mr. Hemant Mehra, learned counsel holding brief of Mr. Vivek Pathak, learned counsel for the appellant and Mr. Siddhartha Singh, learned counsel for the respondents.

2. On 14.03.2023, appellant was granted four weeks' time to deposit the amount, as undertook by him.

3. Mr. Arvind Vashistha, learned Senior Advocate, submitted that the said amount could not been deposited within the stipulated time and requested further forty eight hours time to deposit the said amount.

4. Mr. Siddhartha Singh, learned counsel for the respondents, submitted that the appellant had filed an application before the Executing Court on 17.04.2023 under Section 148 of the Code of Civil Procedure, 1908. The said application has been rejected by Executing Court.

5. Having regard the submissions of learned counsel for the parties and in the facts and circumstances of this case, in the interest of justice, last opportunity is being granted.

6. Subject to deposit of the said amount within forty eight hours, the effect and operation of the impugned judgment and decree dated 09.08.2019 are stayed till the disposal of the present First Appeal.

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

8. List on the date fixed, i.e. on 12.05.2023.

(Alok Kumar Verma, J.) 26.04.2023 Pant/