M/S Ansals Colonisers And ... vs Smt. Sushila Devi Mohta
2022 Latest Caselaw 9428 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9482/2022

1. M/s Ansals Colonisers And Developers Pvt. Ltd., Regd.

Office, 206V B Wing 2Nd Floor, Naurand House, 21, Kasturba Gandhi Marg, New Delhi (Now Aco Developers Pvt. Ltd.).

2. M/s Ansals Colonisers And Developers Pvt. Ltd., Bikaner Office, Near Maharaja Ganga Singh University, Gajner Road, Bikaner (Raj.) Through Its Raghunath Singh S/o Shri Devi Singh, Aged 39 Years, Authorized Signatory.

----Petitioners Versus Smt. Sushila Devi Mohta W/o Shri Mank Mohta, Teliwada Chowk, Near Punrasar Hanuman Ji Mandir, Bikaner (Raj.).

----Respondent

For Petitioner(s) : Mr. Jog Singh Bhati

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/07/2022

Learned counsel for the petitioners has submitted that the

award dated 22.02.2021 is passed by two Members including the

Chairman of the Permanent Lok Adalat, Bikaner and not by the

Full Corum of three Members.

Issue notice. Issue notice of stay application also, returnable

within a period of six weeks.

In the meanwhile, effect and operation of the impugned

award dated 22.02.2021 shall remain stayed subject to the

condition that the petitioners shall deposit an amount of

Rs.15,00,000/- with the Permanent Lok Adalat, Bikaner within a

period of one week.

(2 of 2) [CW-9482/2022]

The amount so deposited by the petitioners shall be

disbursed to the respondent on moving an appropriate application.

(VIJAY BISHNOI),J

87-AjaySingh/-

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