Union Of India vs Smt. Geeta Devi W/O Late Shri ...
2021 Latest Caselaw 2999 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 2287/2020

Union Of India
                                                                  ----Appellant
                                  Versus
Smt. Geeta Devi W/o Late Shri Kalyan Sahai & Ors.
                                                               ----Respondents

For Appellant(s) : Mr. Asad Sheikh on behalf of Mr. P.C.

Sharma

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

16/07/2021

Heard.

Matter has come up on an application bearing Inward

No.981/2020 filed under Section 5 of the Limitation Act for

condonation of delay.

Application is allowed for the reasons stated therein.

Delay in filing the appeal is condoned.

Appeal is admitted.

Issue notice.

S.B. Civil Misc. Stay Application No.2017/2020

Operation/execution of the impugned judgment and award

dated 27.02.2020 passed by the Railway Claim Tribunal, Jaipur is

stayed on the condition that the appellant deposits the entire

award amount within eight weeks 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

(2 of 2) [CMA-2287/2020]

ultimately succeeds in the appeal, the said amount shall be

refunded with interest @ 6% per annum from the date of

withdrawal till its realization. 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.

Stay application stands disposed of.

(CHANDRA KUMAR SONGARA),J

Satyendra/14

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