M/S Kundan Mal Mukan Mal Trades ... vs Karna Ram @ Karan Singh
2021 Latest Caselaw 18465 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 873/2021

M/s Kundan Mal Mukan Mal Trades Pvt. Ltd.

----Appellant Versus Karna Ram @ Karan Singh

----Respondent

For Appellant(s) : Mr. Devkinandan Vyas For Respondent(s) :

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

03/12/2021

Issue notice to the respondents.

Issue notice of the stay application also. Rule is made

returnable within four weeks. Since the appellant has already

deposited the amount in pursuance of the judgment passed by the

Learned Workmen's Compensation Commissioner. The Workmen's

Compensation Commissioner is directed to deposit half of the

amount in fixed deposit in any nationalised bank and half of the

amount be disbursed to the claimant-respondent.

List the matter on 11.01.22.

(ANOOP KUMAR DHAND),J

52-nidhi/-

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