SOHAN LAL Vs. HARDEVI

JUDGEMENT

(1.) RESPONDENT Nos. 1 to 11 refused to accept service. After hearing the learned Counsel I slay the execution in case the petitioner deposits half of the amount payable by him and furnishes security regarding the other half within a period of 3 monthe. The security be accepted after notice to the claimant-respondents. If the amount is deposited the same be paid to the claimant respondents on furnishing security to the satisfaction of the executing court. In case the petitioner fails to deposit the amount or furnish the security within the said period, the stay order shall stand vacated.