Jaipur Vidyut Vitran Nigam ... vs Mubarik S/O Abdul Razzak
2023 Latest Caselaw 131 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 842/2022

 Jaipur Vidyut Vitran Nigam Limited,
                                                                  ----Appellant
                                    Versus
 Mubarik S/o Abdul Razzak,
                                                                ----Respondent

For Appellant(s) : Mr. Hitesh Jain Adv. with Ms. Meenakshi Agarwal, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

04/01/2023

Heard on application No.1102/2022.

Application is allowed for the reasons mentioned therein and

the delay of 32 days in filing the civil first appeal is condoned.

Heard.

Issue notice to the respondent of the appeal as well as of the

stay application, returnable within six weeks.

In the meantime, operation/execution of the impugned

judgment and award dated 22.07.2022 passed by the learned

Additional District Judge No.1, Bharatpur is stayed on the

condition that the appellants shall deposit the entire award

amount with the Court within one month from today. On such de-

posit being made, the respondent shall be at liberty to withdraw

50% out of the said amount on 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 with interest

6% per annum from the date of withdrawal till refund. Remaining

50% of the amount be invested in the FDR of a nationalised bank

(2 of 2) [CFA-842/2022]

initially for a period of one year which shall be renewed from time

to time.

(NARENDRA SINGH DHADDHA),J

Seema/45

Powered by TCPDF (www.tcpdf.org)