Jaipur Vidhyut Vitran Nigam Ltd vs Madan Lal Bunkar S/O Shri Mangla ...
2022 Latest Caselaw 3820 Raj/2

                                                             (1 of 1)                                   [CFA-186/2020]


                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 186/2020

                                   Jaipur Vidhyut Vitran Nigam Ltd.
                                                                                                       ----Appellant
                                                                        Versus
                                   Madan Lal Bunkar S/o Shri Mangla Ram
                                                                                                     ----Respondent

For Appellant(s) : Mr. Jayanti Sahaya Gaur For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

13/05/2022

Heard. Admit.

Issue notice to the respondents, returnable within four weeks.

Execution of the impugned judgment and decree passed by Addl.

District Judge No.14 Jaipur Metro is stayed subject to the condition that

the appellant shall deposit the decreetal amount within one month's

time from today with the court below, upon such deposit being made,

the claimant/s shall be at liberty to withdraw 50% out of the said

deposit on their furnishing an undertaking to the effect that if the

appellant ultimately succeeds in the appeal, the said amount shall

immediately be returned and deposited back with interest @ 6% per

annum from the date of withdrawal, the remaining 50% of the decreetal

amount be invested in FDR in a nationalized bank for a period of one

year, which shall be renewed from time to time.

List accordingly.

(MADAN GOPAL VYAS),J

ANIL SHARMA /29

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