Ajmer Vidhyut Vitran Nigam Ltd vs Suman
2022 Latest Caselaw 14649 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil First Appeal No. 491/2022

1. Ajmer Vidhyut Vitran Nigam Ltd., through Assistant Engineer (V.SU.) Ajmer Vidhyut Vitran Nigam Limited Kuchaman City District Nagaur (Raj.).

2. Ajmer Vidhyut Vitran Nigam Limited through Supretending Engineer (V.SU.) Ajmer Vidyut Vitran Nigam Limited Nagaur (Raj.).

3. Ajmer Vidhyut Vitran Nigam Limited, through Chairman Ajmer Vidyut Vitran Nigam Limited Ajmer (Raj.).

----Appellants

Versus

1. Suman W/o Late Vishwanath, aged about 35 Years, R/o Village Khariy Tan Kuchaman City Tehsil Kuchaman City District Nagaur Rajasthan.

2. Himanshu S/o Late Vishwanath, aged about 13 Years, through natural guardian Mother Suman Wife of Late Vishwanath age 35 Years R/o Village Khariya Tan Kuchaman City Tehsil Kuchaman City District Nagaur Rajasthan.

3. Minakashi D/o Late Vishwanath, aged about 11 Years, through natural guardian Mother Suman Wife of Late Vishwanath age 35 Years R/o Village Khariya Tan Kuchaman City Tehsil Kuchaman City District Nagaur Rajasthan.

4. Kartik Sharma S/o Late Vishwanath, aged about 9 Years, through natural guardian Mother Suman Wife Late Vishwanath sge 35 Years R/o Village Khariya Tan Kuchaman City Tehsil Kuchaman City District Nagaur Rajasthan.

                                                                   ----Respondents



For Appellant(s)           :    Mr. Vikram Choudhary
For Respondent(s)          :    Mr. Shashi Kant




                                                                                    (2 of 2)              [CFA-491/2022]

HON'BLE MS. JUSTICE REKHA BORANA

Order

13/12/2022

Admit.

Issue notice.

Notices need not be issued as Mr. Shashi Kant has put in

appearance on behalf of all the respondents.

Heard on stay application.

The operation and execution of the judgment and decree

dated 07.09.2022 shall remain stayed subject to the appellant

depositing 80% of the decretal amount within a period of two

months with the trial Court. The said amount, on deposit be

disbursed to the respondents.

Stay petition disposed of accordingly.

(REKHA BORANA),J 7-Dharmendra/ Sachin/-

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