Jaipur Vidyut Vitran Nigam Ltd vs Bharpai W/O Late Makhhan Lal
2021 Latest Caselaw 39 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 752/2020

                                   Jaipur Vidyut Vitran Nigam Ltd.
                                                                                                      ----Appellant
                                                                       Versus
                                   Bharpai W/o Late Makhhan Lal
                                                                                                    ----Respondent

For Appellant(s) : Ms. Anuradha (through VC) For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

04/01/2021

Heard counsel for the appellants.

Issue notice to the respondents, returnable on 08.02.2021.

Meanwhile, the judgment and decree passed by the trial

Court dated 13.08.2020 shall remain stayed, subject to depositing

the complete decreetal amount by the appellant before the

executing Court within a period of four weeks.

The executing court is directed to deposit the said amount in

an FDR in any Nationalised Bank to be renewed from time to time.

The executing court is further directed not to disburse the

said amount to the claimants without prior permission of this

Court.

(INDERJEET SINGH),J

CHARU SONI /85

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