State And Ors vs Kishan Lal Sharma
2021 Latest Caselaw 7511 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                                BENCH AT JAIPUR

                                                        S.B. Civil First Appeal No. 216/1997
                                    State And Ors
                                                                                                           ----Appellants
                                                                          Versus
                                    Kishan Lal Sharma
                                                                                                          ----Respondent

                                   For Appellant(s)            :     None present
                                   For Respondent(s)           :     Mr. Shailesh Prakash Sharma


                                                   HON'BLE MR. JUSTICE SUDESH BANSAL
                                                                          Order


                                   10/12/2021

This first appeal has been filed by and on behalf of the State of Rajasthan assailing the decree for payment of damages to the tune of Rs.64,000/- to the respondent-plaintiff vide judgment and decree dated 25.02.1997.

By perusal of the order of this Court dated 06.02.1998, it appears that the appellant-State was directed to deposit the entire decretal amount and only on deposition of such amount, the execution of the decree was to stay.

In the present appeal different Advocates appeared on behalf of the appellant time to time and now, no one has put in appearance today.

The Registry is directed to issue a registered notice in the office of Advocate General along with a copy of this order within a period of two weeks.

The Advocate General may seek instructions on behalf of the State of Rajasthan to pursue or not this first Appeal on merits, and also apprise the Court about the status execution of the impugned decree.

Put up after four weeks.

(SUDESH BANSAL),J

Simple Kumawat /01

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