Ajmer Vidyut Vitran Nigam Ltd vs Rani
2021 Latest Caselaw 2593 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 318/2020

1. Ajmer Vidyut Vitran Nigam Ltd., Through The Executive Engineer , (D And V), Ajmer Vidyut Vitran Nigam Limited, Office Ahinsa Circle, Udaipur Road, Nimbahera, District Chittorgarh (Raj.)

2. Ajmer Vidyut Vitran Nigam Ltd., Sahapura Through Manager, Ajmer Vidhyut Vitran Nigam Ltd., Office Near Hathibhata Power House, District Ajmer.

----Appellants Versus

1. Smt. Rani W/o Farukh Khan, Aged About 29 Years, B/c Muslim, R/o Javad Darwaja Nimbahera, District Chittorgarh.

2. Hussain Khan S/o Farukh Khan, Aged About 6 Years, B/c Muslim, Minor Through Mother Smt. Rani W/o Farukh Khan, B/c Muslim, Aged 29 Years, R/o Javad Darwaja Nimbahera, District Chittorgarh.

3. Babu Khan Father/o Mohammad Khan, Aged About 50 Years, B/c Muslim, R/o Javad Darwaja Nimbahera, District Chittorgarh.

4. Smt. Jarina W/o Babu Khan, Aged About 52 Years, B/c Muslim, R/o Javad Darwaja Nimbahera, District Chittorgarh.

                                                                ----Respondents


For Appellant(s)         :     Mr. Dhanesh Kumar
For Respondent(s)        :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/02/2021

The matter comes up on an application for condonation of

delay of one day in filing the present appeal.

(2 of 2) [CFA-318/2020]

I have considered the submissions made at the Bar and the

reasons mentioned in the application for condonation of delay. The

delay of one day in filing the present appeal appears to be bona

fide.

For the reasons mentioned in the application, the same is

allowed. The delay of one day in filing the present appeal is

condoned.

Heard learned counsel for the appellant on the appeal itself.

Admit issue notice. Call for the record.

Meanwhile, effect and operation of the judgment and decree

dated 04.12.2019 shall remain stayed subject to the condition

that the appellant shall deposit 50% of the amount awarded

before the competent authority within a period of four weeks from

today. On depositing the amount, the same shall be disbursed to

the respondents/claimants in accordance with law.

(VINIT KUMAR MATHUR),J

32-Payal/-

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