Citation : 2021 Latest Caselaw 1823 Raj/2
Judgement Date : 18 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No. 670/2020
Jaipur Discom & Anr.
----Defendants-Appellants
Versus
Sugan Bai D/o Anil Kumar & Ors.
----Plaintiffs/Respondents
For Appellant(s) : Ms. Lalima Purohit For Respondent(s) :
HON'BLE MR. JUSTICE GOVERDHAN BARDHAR
Order
18/02/2021 In S.B. Civil First Appeal No. 670/2020-
Heard learned counsel for the appellants-defendants.
Admit.
Issue notice to the respondents/plaintiffs.
Call for the record.
In S.B. Civil Misc. Application No.1232/2020-
The matter comes up for orders on an application
No.1232/2020 filed by the applicants under Section 5 of the
Limitation Act for condonation of delay in filing the present appeal.
For the reasons stated in the aforesaid application, the same
is allowed.
The delay in filing the application is condoned.
In S.B. Civil Misc. Stay Application No.2247/2020-
In the meantime, operation/execution of the impugned
judgment and award dated 30.11.2019 passed by the Court of
(2 of 2) [CFA-670/2020]
learned District and Sessions Judge, Laxmangarh District
Alwar(Raj.) shall remain stayed with the condition that the
appellants-defendants shall deposit the entire award amount
within a period of four weeks with the Court concerned. The
concerned Court 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 /33
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