HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 1256/2022
Union Of India ----Appellant
Versus
Smt. Bhanwari Wife Of Late Shri Saturam,
----Respondent
For Appellant(s) : Mr. Parag Rastogi, Advocate HON'BLE MR. JUSTICE PRAKASH GUPTA Order 01/07/2022 Heard.
Issue notice to the respondents by ordinary mode as well as registered post, returnable by 04.08.2022.
Necessary steps be taken within a week. Call for the record of the court below. In the meantime, operation/execution of the impugned judgment dated 22.02.2022 passed by the Railway Claims Tribunal, Jaipur Bench (for short, 'the Tribunal') is stayed on the condition that the appellant shall deposit the entire award amount within one month with the Tribunal. On such deposit being made, the respondents shall be at liberty to withdraw 50% out of the said amount on their furnishing an undertaking on oath to the effect that if the appellant ultimately succeeds in the appeal, the said amount shall be refunded with interest @9% per annum from the date of withdrawal till refund. The remaining 50% of the amount be invested in the FDR in a nationalised bank initially for a period of one year which shall be renewed from time to time.
(PRAKASH GUPTA),J KuD/MR/6 (Downloaded on 24/07/2022 at 11:06:20 PM) Powered by TCPDF (www.tcpdf.org)