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Judgment
4 paragraphs · 111 words
Bhaskar Raj Pradhan, J
1.
An adjournment is sought by Mr. Rahul Rathi, learned counsel for the appellant on his personal ground which is not objected by Mr. N. Rai, learned Senior Counsel for the respondent. The learned Senior Counsel however, submits that the appellant who had been directed to pay damages of an amount of Rs.10,12,440/- with 10% interest has not deposited the said amount or provided security as required under Order 41 Rule 1(3) of the Code of Civil Procedure, 1908.
2.
The learned counsel for the appellant desires a short time to examine the issue and make his submission on the next date. Permitted.
3.
List on 07.06.2024.