Ajmer Vidhyut Vitran Nigam Ltd vs Abrar Ahmmad
2022 Latest Caselaw 13343 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 457/2022

1. Ajmer Vidhyut Vitran Nigam Ltd., Through The Chairman, Hathi Bhatta, Ajmer.

2. Ajmer Vidhyut Vitran Nigam Limited, Through The Executive Engineer, Nagaur.

3. The Secretary, (Power Department) State Of Rajasthan, Jaipur.

----Appellants Versus Abrar Ahmmad S/o Mohammad Umar, B/c Muslman, R/o Mohammadi Chowk, Village Kumhari, Tehsil And District Nagaur.

----Respondent

For Appellant(s) : Mr. Dinesh Kumar Joshi For Respondent(s) : Mr. Parvez Moyal

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

14/11/2022

Heard learned counsel for the parties.

Admit.

Mr. Pravez Moyal, learned counsel appears for the

respondent, therefore, notices need not be issued.

Service is complete.

Call for the record.

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

and decree before the learned Trial Court within a period of one

(2 of 2) [CFA-457/2022]

month, the recovery of the remaining amount under the impugned

judgment and decree dated 29.06.2022 shall remain stayed.

The deposited amount may be disbursed to the claimants in

the manner and proportion as contemplated in the impugned

judgment and decree with the undertaking that if the appellants in

the present appeal succeeds, he/she/they shall refund the same

alongwith interest in accordance with law.

It is made clear that the amount previously deposited by the

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

(MADAN GOPAL VYAS),J 21-neha/-

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