Union Of India vs Smt. Sushma Devi Wife Of Late Shri ...
2023 Latest Caselaw 660 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 77/2023

Union Of India
                                                                  ----Appellant
                                  Versus
Smt. Sushma Devi Wife Of Late Shri Naresh Kumar & Ors.
                                                               ----Respondents

For Appellant(s) : Mr. Sanjay Mishra

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

18/01/2023 Heard.

Admit.

Issue notice.

S.B. Civil Misc. Stay Application No.54/2023

Operation/execution of the impugned judgment and

award dated 11.10.2022 passed by the Railway Claims Tribunal,

Jaipur Bench is stayed on the condition that the appellant deposits

the entire award amount within six weeks from today with the

Tribunal. On such deposit being made, the claimants shall be at

liberty to withdraw 50% out of the said deposit on their furnishing

an undertaking on oath to the effect that if the appellant

ultimately succeeds in the appeal, the said amount shall be

refunded with interest @ 6% per annum from the date of

withdrawal till its realization. The remaining 50% of the award

amount be invested in the FDR in a nationalized bank for a period

of one year which shall be renewed from time to time.

(2 of 2) [CMA-77/2023]

Stay application stands disposed of.

(CHANDRA KUMAR SONGARA),J

Satyendra/62

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