Assistant Engineer Ajmer Vidhyut ... vs Annaram
2022 Latest Caselaw 14018 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 490/2022

1. Assistant Engineer Ajmer Vidhyut Vitran Nigam Ltd., Makrana.

2. Supertending Engineer, Ajmer Vidhyut Vitran Nigam Limited Nagaur.

3. Chairman, Ajmer Vidhyut Vitran Nigam Limited Ajmer, Rajasthan.

----Appellants Versus

1. Annaram S/o Dinaram, R/o Baisroli Tehsil Makrana District Nagaur Rajasthan.

2. Jethidevi W/o Annaram, R/o Baisroli Tehsil Makrana District Nagaur Rajasthan.

----Respondents

For Appellant(s) : Mr. Vikram Choudhary For Respondent(s) : Mr. Shashi Kant Joshi

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

29/11/2022

Heard.

Admit.

No need to issue notice as Mr. Shashi Kant Joshi is appearing

on behalf of respondents.

Call for the record.

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 60% 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-490/2022]

month, the recovery of the remaining amount under the impugned

judgment and decree dated 17.08.2022 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.

The stay petition is disposed of accordingly.

(MADAN GOPAL VYAS),J 13-neha/-

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