Ajmer Vidhyut Vitran Nigam ... vs Santosh Devi W/O Late Banwari Lal
2021 Latest Caselaw 1021 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil First Appeal No. 929/2019

                                   Assistant Engineer, Ajmer Vidhyut Vitran Nigam Limited & Anr.
                                                                                         ----Appellants-Defendants
                                                                          Versus
                                   Santosh Devi W/o Late Banwari Lal & Anr.
                                                                                          ----Respondents/Plaintiffs

For Appellant(s) : Mr. Daksh Pareek on behalf of Mr. Ashwinee Jaiman

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

01/02/2021

Notices and record be awaited for further four weeks.

In the meantime, operation/execution of the impugned

judgment and award dated 31.05.2019 passed by the Court of

District Judge, Sikar(Raj.) shall remain stayed with the condition

that the appellants-defendants shall deposit the entire award

amount within a period of one month with the Court concerned.

The Court concerned is directed to disburse 50% of the award

amount to the claimants, subject to their furnishing an

undertaking on oath to the effect that if the appellants-defendants

ultimately succeeds in the appeal, the said amount shall be

refunded with interest from the date of disbursement till refunded.

The remaining 50% of the amount be invested in the FDR in a

nationalised bank with the direction for a period of one year which

shall be renewed from time to time.

(GOVERDHAN BARDHAR),J

AARZOO ARORA /6

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