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National Institute Of Medical ... vs Hari Kishan Bhati And Another
2022 Latest Caselaw 193 Raj/2

Citation : 2022 Latest Caselaw 193 Raj/2
Judgement Date : 10 January, 2022

Rajasthan High Court
National Institute Of Medical ... vs Hari Kishan Bhati And Another on 10 January, 2022
Bench: Prakash Gupta
                                          1

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vkns'k fnukad%&                                                  10-01-2022
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ds laca/k esa izLrqr fd;k x;k gS] ij nksuksa i{kksa ds fo}ku vf/koDrkx.k dks
lquk x;k o i=koyh dk /;kuiwoZd voyksdu fd;k x;k A
      fnukad 29-07-2015 dks bl U;k;ky; dh lgihB }kjk fuEu vkns'k
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            "Issue notice to the respondents, returnable within six

weeks. Notice of the stay application also be issued.

Meanwhile, the operation of the impugned judgment and Decree dated 25/02/2015 passed by the Additional District and Sessions Judge No.3, Jaipur District Jaipur in civil suit No.24/12 shall remain stayed on the condition that the appellant shall deposit the full amount of impugned decree within a period of one month from today with the Court below."

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vr% izkFkZuk i= Lohdkj fd;k tkdj vkns'k fn;k tkrk gS fd vkns'k fnukad 29-07-2015 dh ikyuk esa tek djk;h xbZ laiw.kZ jkf'k esa ls izR;FkhZx.k 50% jkf'k fMdzh ds vuqlkj izkIr dj ldsaxs c'krsZ fd izR;FkhZx.k v/khuLFk U;k;ky; dh larqf"V dh Solvent Security o Lo;a dh bl vk'k; dh l'kiFk Undertaking izLrqr dj nas fd ;fn bl vihy dk vafre fu.kZ; muds fo:) gks tkrk gS rks os izkIr dh xbZ jkf'k o ml ij izkfIr dh frfFk ls vnk;xh frfFk rd 6% okf"kZd nj ls C;kt lfgr vihykFkhZ dks ykSVk nsaxsA 'ks"k 50% jkf'k fdlh jk"Vªh;d`r cSad esa nks o"kZ dh vof/k ds fy, FDR/FDR'S ds :i esa fuos'k dh tkos ,oa vko';drk gksus ij [email protected] le; le; ij uohuhdj.k djok;k tkos A

¼U;k0 izdk'k xqIrk½ _f"kds'k [email protected]

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