Principal Secretary vs Mohanlal Khandelwal S/O Shri ...
2021 Latest Caselaw 2569 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil First Appeal No. 209/2021

Principal Secretary & Ors.
                                                                  ----Appellants
                                    Versus
Mohanlal Khandelwal S/o Shri Gangasahay Khandelwal & Anr.
                                                                ----Respondents

For Appellant(s) : Ms. Shailja Dadhich, Adv. through VC For Respondent(s) :

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

02/07/2021

Notice of appeal as well as stay application be issued to the

respondents, returnable within eight weeks.

Call for the record.

List after eight weeks, as prayed.

In the meantime, operation/execution of the impugned

judgment and award dated 30.01.2021 passed by the Additional

District & Sessions Judge No.7, Jaipur Metro City First, Jaipur is

stayed on condition that the appellants shall deposit the entire

award amount within two months with the Additional District &

Sessions Judge No.7, Jaipur Metro City First, Jaipur. On such

deposit being made, the defendant/respondents shall be at liberty

to withdraw 50% out of the said amount on their furnishing an

undertaking on oath to the effect that if the appellants ultimately

succeed in the appeal, the said amount shall be refunded with

interest @ 6% per annum from the date of withdrawal till refund.

(2 of 2) [CFA-209/2021]

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

Nationalised Bank for a period of one year which shall be renewed

from time to time.

(NARENDRA SINGH DHADDHA),J

Jatin /60

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