Chairman R S R T C Jaipur vs Kalawati And Others
2022 Latest Caselaw 294 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 2455/2016

                                    Chairman R S R T C Jaipur
                                                                                                       ----Appellant
                                                                        Versus
                                    Kalawati And Others
                                                                                                     ----Respondent

For Appellant(s) : Mr. Anshuman Saxena through VC For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/01/2022

This appeal has been filed by RSRTC against the judgment

and award dated 05.02.2016.

This Court while issuing notices, passed interim order dated

26.05.2016 to deposit the entire amount of compensation out of

which 25% was allowed to be deposited in FDR.

Heard counsel for both parties.

Appeal is admitted for hearing.

In view of above, stay application is disposed of in terms of

order dated 26.05.2016, however, the respondents shall be at

liberty to file application for disbursement of remaining amount of

compensation in change circumstances, if so arises during

pendency of appeal.

Put up in due course.

(SUDESH BANSAL),J

NITIN/69

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