Ajmer Vidyut Vitran Nigam Limited vs Prem Devi W/O Late Dharmveer
2022 Latest Caselaw 3269 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil First Appeal No. 72/2022

Ajmer Vidyut Vitran Nigam Limited and Ors.
                                                  ----Appellants/Respondents

Versus Prem Devi W/o Late Dharmveer and Ors.

----Respondents/Plaintiffs

For Appellant(s) : Ms. Parinitoo Jain through VC For Respondent(s) : Mr. Satya Pal Poshwal

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

22/04/2022

This Court vide order dated 11.02.2022 stayed the execution

of the judgment and award dated 29.10.2021 passed by

Additional District Judge, Khetri, District-Jhunjhunu in Civil Suit

No.12/2018 subject to deposition of the entire compensation

amount within one month.

Learned counsel for appellants submits that she has moved

an application seeking extension of time.

For reasons mentioned in the application, the same is

allowed. Further three weeks time from today is extended to

deposit the compensation amount. On deposition, the

disbursement would be made in terms of the order dated

11.02.2022.

Accordingly, the application stands disposed of.

Since, this first appeal is to be heard finally on facts and law.

The appeal is admitted for hearing.

Respondents-claimants have put in appearance, hence, no

need to issue fresh notices for hearing.

(2 of 2) [CFA-72/2022]

Service stands complete.

Record of the trial Court be sent back in order to complete

the proceedings of deposition and disbursement and thereafter the

trial Court will send back the record to this Court.

(SUDESH BANSAL),J

SACHIN/63

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