R S R T C vs Santosh And Ors
2021 Latest Caselaw 2251 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              S.B. Civil Miscellaneous Appeal No. 2038/2017

                                   R.S.R.T.C.
                                                                                                      ----Appellant
                                                                      Versus
                                   Santosh And Ors
                                                                                                   ----Respondents

For Appellant(s) : Ms. Tabassum Joad For Respondent(s) : None

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

10/03/2021

In S.B. Civil Misc. Appeal No.2038/2017-

Heard.

Admit.

Issue notice to the respondents.

In S.B. Civil Misc. Stay Application No.1458/2017-

Heard on stay application.

In the meantime, operation/execution of the impugned

judgment and award dated 18.02.2017 passed by the Motor

Accident Claims Tribunal, No.1, Hindauncity, Rajasthan is stayed

on the condition that the amount already invested in FDR shall

not be disbursed without prior permission of this Court.

(CHANDRA KUMAR SONGARA),J

AARZOO ARORA /28

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