Jodhpur Vidhyut Vitran Nigam ... vs Saroj Kunwar
2022 Latest Caselaw 10586 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 334/2022

1. Jodhpur Vidhyut Vitran Nigam Limited, Through Managing Director Jodhpur Vidhyut Vitran Nigam Limited, New Power House Road, Jodhpur.

2. Executive Engineer, Jodhpur Vidhyut Vitran Nigam Ltd., Sirohi.

3. Assistant Engineer, Jodhpur Vidhyut Vitran Nigam Ltd., (Pvs) Near Ambedkar Circle, Sirohi.

----Appellants Versus

1. Saroj Kunwar W/o Late Nathu Singh, R/o Goyali Tehsil And Distt. Sirohi.

2. Dimple D/o Late Nathu Singh, R/o Goyali Tehsil And Distt.

Sirohi.

3. Gajendra Singh S/o Late Nathu Singh, R/o Goyali Tehsil And Distt. Sirohi.

                                                                   ----Respondents


For Appellant(s)            :     Mr. Dinesh Kumar Joshi
For Respondent(s)           :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

17/08/2022

Heard.

Admit.

Issue notice to the respondents. Issue notice to stay

application also, returnable within six weeks.

Call for the record.

Having regard to the facts and circumstances of the case, it

is considered appropriate and hence ordered that in the

meanwhile if the appellants deposit 50% of the decreetal amount,

(2 of 2) [CFA-334/2022]

along with the interest as mentioned in the impugned judgment

and decree before the learned Trial Court within a period of one

month, the recovery of the remaining amount under the impugned

judgment and decree dated 04.05.2022 shall remain stayed.

The deposited amount may be disbursed to the claimants in

the manner and proportion as contemplated in the impugned

judgment and decree with the undertaking that if the appellants in

the present appeal succeeds, he/she/they shall refund the same

alongwith interest in accordance with law.

It is made clear that the amount previously deposited by the

appellants, if any, shall be adjusted towards the said amount.

(MADAN GOPAL VYAS),J 28-neha/-

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