Smt. Hemwati Wife Of Late Uday ... vs Jaipur Vidyut Vitran Nigam ...
2022 Latest Caselaw 6906 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 157/2021

                                   Smt. Hemwati Wife Of Late Uday Singh Gurjar & Ors.
                                                                                                          ----Appellants
                                                                         Versus
                                   Jaipur Vidyut Vitran Nigam Limited & Anr.
                                                                                                        ----Respondents

For Appellant(s) : Mr. Surendra Mahawar For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

31/10/2022

The present first appeal has been filed by claimants against

the dismissal of their claim petition under Fatal Accident Act, 1855

vide judgment and decree dated 25.02.2021.

Heard.

Admit.

Record has already been received.

Counsel for appellants seeks permission to withdraw the stay

application.

Having considered the impugned judgment, the stay

application is dismissed as withdrawn.

Let the first appeal be listed for hearing again on

22.02.2023.

(SUDESH BANSAL),J

SACHIN/77

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