Union Of India vs Smt. Nani Devi W/O Late Shri ...
2021 Latest Caselaw 1913 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 2090/2020

Union Of India
                                                                   ----Appellant
                                   Versus
Smt. Nani Devi W/o Late Shri Sandeep Kumar Alias Mukesh
Kumar & ors.
                                                                ----Respondents

For Appellant(s) : Mr. Aslam Khan

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

19/02/2021

Matter has come up on an application bearing no. 1/2021.

No ground for early listing is made out.

Dismissed.

In S.B. Civil Misc. Appeal No. 2090/2020.

Issue notice of appeal to respondents, returnable within four

weeks.

Necessary steps be taken within one week.

In S.B. Civil Misc. Stay Application No.1858/2020.

In the meantime, operation/execution of the impugned

judgment and award dated 24.02.2020 passed by the Railway

Claims Tribunal, Jaipur Bench, is stayed on the condition that the

appellant shall deposit the entire award amount within one month

with the Tribunal. On such deposit being made, the claimants shall

be at liberty to withdraw 50% out of the said deposit on their

furnishing solvent surety and an undertaking on oath to the effect

that if the appellant ultimately succeeds in the appeal, the said

amount shall be refunded with interest @ 6% per annum from the

(2 of 2) [CMA-2090/2020]

date of withdrawal till refund. The remaining 50% of the award

amount be invested in the FDR in a nationalized bank for a period

of one year which shall be renewed from time to time.

(CHANDRA KUMAR SONGARA),J

CHHAYA AWASTHI /18

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