Union Of India vs Smt. Priyanka Devi Gurjar Wife Of ...
2022 Latest Caselaw 4378 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 1248/2022
                                   Union Of India                                                       ----Appellant
                                                                          Versus
                                   Smt. Priyanka Devi Gurjar Wife Of Late Shri Nikhil Gurjar and
                                   Ors.
                                                                                                      ----Respondents

For Appellant(s) : Mrs. Manjeet Kaur, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA Order

01/07/2022 Heard.

Issue notice to the respondents, returnable by

04.08.2022.

Necessary steps be taken within a week.

Call for the record of the court below.

In the meantime, operation/execution of the impugned

judgment and award dated 03.03.2022 passed by the Railway Claims

Tribunal, Jaipur Bench (for short, 'the Tribunal') is stayed on the

condition that the appellant shall deposit the entire award amount

within one month with the Tribunal. On such deposit being made, the

respondents shall be at liberty to withdraw 50% out of the said

amount on their furnishing an undertaking on oath to the effect that

if the appellant ultimately succeeds in the appeal, the said amount

shall be refunded with interest @9% per annum from the date of

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

in the FDR in a nationalised bank initially for a period of one year

which shall be renewed from time to time.

(PRAKASH GUPTA),J

KuD/MR/4

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