Jaipur Vidyut Vitran Nigam ... vs Shri Pitamber Lal Sharma
2022 Latest Caselaw 7208 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 S.B. Civil Second Appeal No. 424/2001

                                    Jaipur Vidyut Vitran Nigam Ltd. Jaipur and Anr.
                                                                                                      ----Appellants
                                                                        Versus
                                    Shri Pitamber Lal Sharma
                                                                                                     ----Respondent

For Appellant(s) : Mr. Pranjal Vyas For Respondent(s) : Mr. Mahendra Shah Sr. Adv. with Ms. Sarah Sharma

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

09/11/2022 Heard.

It appears that respondent-plaintiff was appointed on the post of helper vide order dated 1.10.1964 and his civil suit No.199/91 for declaration of termination has been decree vide judgment dated 11.3.1997 with direction to pay all benefits treating him working on the post Lower Division Clerk. The judgment and decree dated 11.3.1997 has further been affirmed in first appeal No.23/1997 vide judgment impugned dated 31.3.1999. JVVNL has challenged both judgments and decree in the instant second appeal.

The second appeal was admitted vide order dated 4.9.2003 and pending since long.

Respondent-plaintiff has moved an application for vacation of stay order dated 10.9.2001.

Since the appeal has already been admitted for final hearing, this Court deems it just and proper to list this second appeal for final hearing on 7.12.2022 in supplementary list.

In view of the matter, application for vacation of stay order stands disposed of.

(SUDESH BANSAL),J NITIN/39

Powered by TCPDF (www.tcpdf.org)