Assistant Engineer (Rural), ... vs Santosh Devi W/O Bhanwardas
2022 Latest Caselaw 3646 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil First Appeal No. 199/2022

Assistant Engineer (Rural), Ajmer Vidyut Vitran Nigam Ltd.
                                                                    ----Appellant
                                     Versus
Santosh Devi W/o Bhanwardas,
                                                                  ----Respondent

For Appellant(s)             :   Ms. Anuradha
For Respondent(s)            :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

09/05/2022

Heard

Admit.

Issue notice to the respondents. Issue notice of the stay

application also, returnable within six weeks.

Call for the record.

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

considered appropriate and hence ordered that if the appellant deposits

50% of the decreetal amount alongwith the interest as mentioned in the

impugned judgment and decree within the period of one month from

today, the effect and operation of the impugned judgment and decree

dated 07.01.2022 passed by the learned District Judge, Jhunjhunu in

civil suit No. 21/2020 shall remain stayed.

In case, the appellant deposits 50% of the decreetal amount, the

same may be disbursed to the respondents in the manner and

proportion as contemplated in the impugned judgment and decree with

the undertaking that if the appellant in the present appeal succeeds,

they shall refund the same alongwith interest in accordance with law.

(2 of 2) [CFA-199/2022]

It is made clear that the amount previously deposited by the

appellant, if any, shall be adjusted towards the said amount.

(MADAN GOPAL VYAS),J

ANIL SHARMA /47

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