AKAL RICE MILLS, MANAKPUR Vs. JASPAL SINGH

JUDGEMENT

(1.) This is an application for staying the execution of the decree. Since money decree has been impugned, there is no ground for stay.

(2.) However, the amount being heavy, it would be in the interest of justice to direct the decree-holders to furnish bank guarantee before the amount is withdrawn.

(3.) If the decretal amount is not deposited, the decree-holders would naturally be entitled to take recourse to the ordinary law of execution.