Ajmer Vidhyut Vitran Nigam ... vs Smt. Santosh Devi W/O Late Shri ...
2022 Latest Caselaw 1591 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil First Appeal No. 447/2021

                                   Ajmer Vidhyut Vitran Nigam Limited and Ors.
                                                                                                    ----Appellants
                                                                     Versus
                                   Smt. Santosh Devi W/o Late Shri Omprakash and Ors.
                                                                                                  ----Respondents

For Appellant(s) : Mr. Intjar Ali, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA Order

17/02/2022 Heard learned counsel for the appellants.

Learned counsel for the appellants is directed to supply

a copy of the memo of appeal to Mr. Ajay Shukla, Advocate.

Record of the trial Court be also summoned.

In the meantime, operation/execution of the impugned

judgment and decree dated 18.08.2021 passed by the District

Judge, Sikar is stayed on the condition that the appellants shall

deposit the entire decreetal amount within one month with the

trial Court. On such deposit being made, the respondents shall be

at liberty to withdraw 50% of the said amount on their furnishing

an undertaking on oath to the effect that if the appellants

ultimately succeed in the appeal, the said amount shall be

refunded with interest @ 6% per annum from the date of

withdrawal till refund. The remaining 50% of the amount be

invested in the FDR in a Nationalised Bank for a period of one year

which shall be renewed from time to time.

(PRAKASH GUPTA),J

KuD/7

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