Jaipur Vidyut Vitran Nigam ... vs Ramesh Son Of Mangilal
2023 Latest Caselaw 204 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 828/2022

                                   Jaipur Vidyut Vitran Nigam Limited & Ors.
                                                                                                     ----Appellants
                                                                      Versus
                                   Ramesh Son Of Mangilal & Anr.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Shamsul Aarefin, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order

06/01/2023

Issue notice to the respondent Nos.1 and 2 of the appeal as

well as of the stay application.

List after four weeks.

In the meantime, operation/execution of the impugned

judgment and decree dated 29.08.2022 passed by the District &

Sessions Judge, Tonk in Civil Suit No.30/2019 is stayed on

condition that the appellants shall deposit entire decretal amount

with the trial Court concerned within a month from today. On such

deposit being made, the respondent Nos.1 and 2 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 for a period of one year which shall

be renewed from time to time.

(NARENDRA SINGH DHADDHA),J

Gourav/39

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