Assistant Engineer, Ajmer Vidyut ... vs Kheti Devi W/O Baluram
2021 Latest Caselaw 2607 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil First Appeal No. 134/2020

Assistant Engineer, Ajmer Vidyut Vitran Nigam Ltd. & Ors.
                                                                     ----Appellants
                                    Versus
Kheti Devi W/o Baluram& Ors.
                                                                   ----Respondents

For Appellant(s) : Ms. Anuradha Upadhyay, Adv. through VC For Respondent(s) : Mr. Amarjit Singh Narang, Adv.

through VC

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

05/07/2021

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 30.09.2019 passed by the District

Judge, Sikar is stayed on condition that the appellants shall

deposit the entire award amount within two months with the

District Judge, Sikar. On such deposit being made, the

respondents/plaintiffs 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. The remaining 50% of the

(2 of 2) [CFA-134/2020]

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 /69

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