Union Of India vs Smt. Shambu Wife Of Late Dheeraj ...
2022 Latest Caselaw 2196 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 584/2022
                                   Union Of India
                                                                                                       ----Appellant
                                                                        Versus
                                   Smt. Shambu Wife Of Late Dheeraj Singh
                                                                                                     ----Respondent

For Appellant(s) : Mr. P.C. Sharma, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA Order

10/03/2022 Heard learned counsel for the appellant.

Issue notice to the respondents, returnable by 18.04.2022.

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 27.12.2021 passed by the Railway Claims

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

condition that the appellant shall deposit the entire judgment / award

amount within one month with the Tribunal. On such deposit being

made, the claimants 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/6

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