Jodhpur Vidhyut Vitran Nigam ... vs Girdhari Ram
2022 Latest Caselaw 9681 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 100/2022

1. Jodhpur Vidhyut Vitran Nigam Limited, Chairman, Jodhpur Vidhyut Vitran Nigam Limited, Jodhpur

2. Superintending Engineer, Jodhpur Vidhyut Vitran Nigam Limited(Rural), Bikaner

3. Executive Engineer, Jodhpur Vidhyut Vitran Nigam Limited (Rural), Bikaner

4. Assistant Engineer, Jodhpur Vidhyut Vitran Nigam Limited (Rural), Tehsil Kolayat, District Bikaner

5. Junior Engineer, Jodhpur Vidhyut Vitran Nigam Limited (Rural), Tehsil Kolayat, District Bikaner

----Appellants Versus Girdhari Ram S/o Magharam, Maghasar, Tehsil Nokha, District Bikaner At Present R/o Rohihadlakua, Tehsil Kolayat, District Bikaner

----Respondent

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

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

25/07/2022

Admit.

Issue notice of the First appeal as well as of the stay

application also. Rule is made returnable in 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 50% of the decreetal amount,

along with the interest as mentioned in the impugned judgment

(2 of 2) [CFA-100/2022]

and decree dated 15.09.2021 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 respondents

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 with law.

It is further made clear that the amount previously deposited

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

amount.

(VINOD KUMAR BHARWANI),J 124-Mamta/-

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