Jodhpur Vidhyut Vitran Nigam Ltd vs Rugha Ram
2022 Latest Caselaw 9649 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 85/2022

1. Jodhpur Vidhyut Vitran Nigam Ltd., Through The Chairman, Jodhpur Vidhyut Vitran Nigam Limited, Jodhpur. (Raj.).

2. Superintendent Engineer, Jodhpur Vidhyut Vitran Nigam Limited, Churu (Raj.)

3. Executive Engineer, Jodhpur Vidhyut Vitran Nigam Limited, Ratangarh, Distt. Churu (Raj.)

4. Assistant Engineer (Rural), Jodhpur Vidhyut Vitran Nigam Limited, Sardarsahar, Distt. Churu (Raj.)

5. Junior Engineer (Rural), Jodhpur Vidhyut Vitran Nigam Limited, Sardarsahar, Distt. Churu (Raj.)

----Appellants Versus Rugha Ram S/o Surja Ram, B/c Dudi, R/o Bandhnau Utrada, Tehsil Sardarsahar, Distt. Churu.

                                                                     ----Respondent


For Appellant(s)            :     Mr. Bhavit Sharma
For Respondent(s)           :

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

25/07/2022

Admit.

Issue notice. Issue notice of stay petition also. Rule is made

returnable within four weeks.

Heard on stay application.

Having regard to the facts and circumstances of the case, it

is considered appropriate and hence ordered that in the

meanwhile, if the appellants deposit Rs. 75,000/- of the decreetal

amount along with the interest as mentioned in the impugned

(2 of 2) [CSA-85/2022]

judgment and decree before the learned trial Court within a period

of one month from today, the recovery of the remaining decreetal

amount under the impugned judgment and decree shall remain

stayed.

The deposited amount may be disbursed to the respondent

in the manner and proportion as contemplated in the impugned

judgment and decree with an undertaking that if the appellants in

the present appeal succeed, they shall refund the same along with

interest in accordance within law.

It is further made clear that the amount previously deposited

by the appellants, if any, shall be adjusted towards the said

amount.

(VINOD KUMAR BHARWANI),J 34-Arti/-

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