The Udaipur Central Co-Operative ... vs Smt. Radha Devi
2022 Latest Caselaw 4181 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 3914/2022

The Udaipur Central Co-Operative Bank

----Petitioner Versus Smt. Radha Devi

----Respondent

For Petitioner(s) : Ms. Pratishtha Dave

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

15/03/2022

Issue notice. Issue notice for stay application also.

In the meantime, the impugned award dated 07.12.2021

passed by the Permanent Lok Adalat, Rajsamand fastening the

liability of payment of compensation upon the petitioner is stayed,

however, the respondent No.1 is free to claim compensation as per

the decision of the Permanent Lok Adalat from the respondent

No.2.

(VIJAY BISHNOI),J

52-Ajay/-

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