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Judgment
4 paragraphs · 109 wordsBhaskar Raj Pradhan, J
The decretal amount of money has not been deposited as per the provisions of Order XLI Rule 1 Sub-Rule (3) of the Code of Civil Procedure, 1908. The learned Senior Counsel for the appellant on instructions from the client states that he would be depositing it before the Registry by tomorrow. Permitted.
Heard the learned Senior Counsel for the appellant. Issue notice upon the respondents in Regular First Appeal as well as in I.A. No.01 of 2024 subject to filing of requisites within three days. ‘Dasti’ in addition is also permitted.
List on 08.07.2024 for hearing of I.A. No. 01 of 2024.