Jaipur Vidyut Vitran Nigam ... vs Smt. Guddi Devi W/O Late Vijendra ...
2023 Latest Caselaw 1322 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                                         S.B. Civil First Appeal No. 830/2022
                                   Jaipur Vidyut Vitran Nigam Limited & Ors.
                                                                                                       ----Appellants
                                                                          Versus
                                   Smt. Guddi Devi W/o Late Vijendra Singh
                                                                                                      ----Respondent

For Appellant(s) : Ms. Neelam Sharma, Adv. For Respondent(s) : Mr. Raj Kamal Gaur, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order

01/02/2023

Mr. Raj Kamal Gaur, Adv. has put his appearance on behalf

of the respondents.

Hence, service is complete.

List after four weeks.

In the meantime, operation/execution of the impugned

judgment and decree dated 06.10.2022 passed by the District Judge,

Alwar in civil misc. case (Fatal Accident) No.58/2019 is stayed on

condition that the appellants shall deposit entire decretal amount with

the court concerned within a month from today. On such deposit being

made, the respondents shall be at liberty to withdraw 50% of the said

amount on their furnishing an undertaking on oath to the effect that if

the appellants ultimately succeed in the appeal, the said amount shall

be refunded by them alongwith interest @ 6% per annum from the date

of withdrawal till refund. The remaining 50% of the decretal amount be

invested in FDR of a Nationalised Bank initially for a period of one year

which shall be renewed from time to time.

(NARENDRA SINGH DHADDHA),J

Gourav/63

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