Jaipur Vidyut Vitran Nigam ... vs Anil Kumar Son Of Sh. Narayan ...
2021 Latest Caselaw 2312 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 90/2021

                                    Jaipur Vidyut Vitran Nigam Limited & Anr.
                                                                                                         ----Appellants
                                                                          Versus
                                    Anil Kumar Son Of Sh. Narayan Prasad & Ors.
                                                                                                       ----Respondents

For Appellant(s) : Mr. Shamsul Aarefin, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

05/04/2021 Notice of appeal as well as stay application be issued to the respondents, returnable within four weeks.

Call for the record.

List after four weeks, as prayed.

In the meantime, operation/execution of the impugned judgment and award dated 30.01.2020 passed by the Additional District Judge No.1, Kishangarh Bas, District Alwar is stayed on the condition that the appellants shall deposit the entire award amount within one month with the concerned court. On such deposit being made, the claimants shall be at liberty to withdraw 50% out of the said amount on their furnishing solvent security and an undertaking on oath to the effect that if the appellants ultimately succeeds in the appeal, the said amount shall be refunded with interest @ 6% per annum from the date of withdrawal till refund. The remaining 50% of the award amount be invested in the FDR in a Nationalised Bank for a period of one year which shall be renewed from time to time.

(NARENDRA SINGH DHADDHA),J

Jatin /Mohita/41

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