JAIDEEP HALWASIYA Vs. RISHABH BENGANI

JUDGEMENT

(1.) This is a bogus appeal, in support of no case at all, and the tell-tale sign is in the full stamp duty not having been tendered.

(2.) The balance stamp duty of Rs.49,500/- must be tendered by C. K. Jain and company by the close of business hours on December 16, 2020. Mr. C. K. Jain, Advocate will remain personally liable for such purpose.

(3.) The appeal is directed against a decree of February 19, 2020 passed on a petition for judgment on admission in a suit for recovery of money arising out of a loan transaction under which the respondent- plaintiff had made a sum of Rs.2 crore available to the appellant herein.