AMARJEETSINGH HARMENDRASINGH BHATIA Vs. RAJENDRA RAMLAL JAISWAL

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for rival parties.

(2.) Mr. A.A. Dhawas, learned counsel waives notice for respondent.

(3.) The petition question the order dtd. 02/02/2023, passed by the learned 5th Jt. Civil Judge, Senior Division, Chandrapur by which an interim stay to the execution of the decree dtd. 16/6/2022, passed in Summary Civil Suit No. 5/2021 is sought to be stayed. Though by the impugned order a stay has been granted, the challenge is limited to the condition imposed while granting the stay, which requires the petitioner to furnish bank guarantee and one or more solvent sureties to the extent of decretal amount within a period three weeks.