Narendra Singh vs Mohan Singh And Ors
2022 Latest Caselaw 3089 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 172/2018

Narendra Singh

----Appellant Versus Mohan Singh And Ors.

----Respondent Connected With (1) S.B. Civil First Appeal No. 317/2018 (2) S.B. Civil First Appeal No. 369/2018

For Appellant(s) : Mr. R.S. Mankad.

Ms. Alka Pandey.

For Respondent(s) : Mr. Naresh Khatri, & Ms. Khushboo Vyas, for Mr. Deepak Menaria.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

25/02/2022

S.B. Civil First Appeal No. 172/2018

Heard learned counsel for the parties.

In connected matter i.e. SB Civil First Appeal No.369/2018,

this Court vide order dated 16.01.2019 has stayed the execution

of impugned judgment subject to the condition that the appellant

Ajmer Vidhyut Vitran Nigam Limited shall deposit a sum of

Rs.5,25,000/- with interest within a period of four weeks.

Since the execution of the impugned judgment has already

been stayed by this Court in a connected matter, therefore the

stay application in the present matter does not survive and the

same is dismissed accordingly.

Office is directed to detach the file of Civil First Appeal

No.317/2018.

(2 of 2) [CFA-172/2018]

S.B. Civil First Appeal No. 317/2018:-

Office is directed to detach this file from the connected

matters.

S.B. Civil First Appeal No. 369/2018:-

List along with connected matter.

(MANOJ KUMAR GARG),J 74-76. prashant/-

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