Union Of India vs Smt. Aarti Sharma Wife Of Late Shri ...
2023 Latest Caselaw 65 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 3686/2022

Union Of India, Through General Manager
                                                                   ----Appellant
                                   Versus
  Smt. Aarti Sharma Wife Of Late Shri Shankar Lal Sharma &
  Ors.
                                                                ----Respondents

For Appellant(s) : Mr. Gaurav Jain, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

02/01/2023

Heard.

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

the stay application, returnable within four weeks.

Necessary steps be taken within a week.

Record be called for.

In the meantime, operation/execution of the impugned

judgment and award dated 11.10.2022 passed by the Railway

Claims Tribunal, Jaipur is stayed on the condition that the

appellant shall deposit the entire award amount with the Tribunal

within one month from today. On such deposit being made, the

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

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

appellant ultimately succeeds in the appeal, the said amount shall

be refunded by them with interest 9% per annum from the date of

withdrawal till refund. Remaining 50% of the amount be invested

(2 of 2) [CMA-3686/2022]

in the FDR of a nationalised bank initially for a period of one year

which shall be renewed from time to time.

(NARENDRA SINGH DHADDHA),J

Seema/49

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