Uttarakhand High Court
FA/13/2022 on 10 January, 2022
Author: Sharad Kumar Sharma
Bench: Sharad Kumar Sharma
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
FA No. 13 of 2022
Hon'ble Sharad Kumar Sharma, J.
Mr. Nikhil Singhal, Advocate, for the appellant.
Admit.
Issue notices to the respondent. Steps would be taken by the appellant within a period of one week from today.
List after service of notice on the respondent. Till the next date of listing, the effect and operation of the impugned judgement and decree dated 4th September, 2021, passed by the Court of 2nd Additional Civil Judge (S.D.), Haridwar, in Original Suit No. 279 of 2015, M/s Forace Polymers Pvt. Vs. M/s Mark Splendour, would be kept in abeyance, subject to the conditions that the appellant deposits the entire decreetal amount within a period of two months from today.
(Sharad Kumar Sharma, J.) Dated 10.01.2022 Shiv