MANOJ Vs. RADHESHYAM

JUDGEMENT

(1.) Heard on the question of admission and IA No.1593/2023, an application under Order 39 Rules 1 and 2 read with Sec. 151 of the Code of Civil Procedure, 1908 (herein after referred to as the Code) for grant of stay.

(2.) Let notice be issued to the respondent (s) through trial Court only. Notice shall be served by the trial Court either to the respondent (s) himself / herself or to the counsel appearing for him / her, in order to facilitate expeditious disposal of the appeal.

(3.) On payment of Process Fee (PF) within a period of one week, Office is also directed to handover notice to the counsel for the appellant (s), who shall deliver the notice to the trial Court for its service to the respondent (s) by the trial Court, as aforesaid.