Dhanna Lal Jat vs R S R T C Jaipur
2022 Latest Caselaw 3424 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Second Appeal No. 221/2001

                                   Dhanna Lal Jat
                                                                                                      ----Appellant
                                                                       Versus
                                   R S R T C Jaipur
                                                                                                    ----Respondent

For Appellant(s) : Mr. B.L. Gupta For Respondent(s) : Ms. Manjeet Kaur

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/04/2022

The counsel for appellant submits that since the judgment

passed by the first appellate court was stayed by this Court, the

appellant has been reinstated in service and his superannuation is

due within a year. There is a possibility of settlement of the

amount about the monetary benefits awarded by the trial court.

Hence, in that view of matter, the hearing of this second appeal

may be deferred at least up to the period of retirement of the

appellant.

Learned counsel for respondent/s does not oppose the

aforesaid submission.

In view of above, hearing of this second appeal is deferred

until the superannuation of the appellant.

(SUDESH BANSAL),J

TN/77

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