Chief Engineer, Jodhpur Vidhyut ... vs Shanti
2023 Latest Caselaw 4914 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 119/2023

1. Chief Engineer, Jodhpur Vidhyut Vitran Nigam Ltd., Barmer.

2. Executive Engineer, Jodhpur Vidhyut Vitran Nigam Limited, Barmer.

3. Assistant Engineer, Jodhpur Vidhyut Vitran Nigam Limited, Barmer.

----Appellants Versus

1. Shanti W/o Rekharam, By Caste Jat, R/o Hirkan Ka Thana (Mithda Khurd), Tehsil Dhorimanna, District Barmer.

2. Rekharam S/o Sattaram, By Caste Jat, R/o Hirkan Ka Thana (Mithda Khurd), Tehsil Dhorimanna, District Barmer.

----Respondents

For Appellant(s) : Mr. Raj Kumar Gehlot For Respondent(s) : Mr. Rajesh Choudhary

HON'BLE MS. JUSTICE REKHA BORANA

Order

18/05/2023

Admit. Issue notice.

Notices need not be issued as both the respondents are

represented by the counsel

Call for the record.

Meanwhile, the operation and execution of the judgment and

decree dated 05.11.2022 passed by the Additional District Judge

No.2, Barmer in Claim Case No.07/2018 (31/2017) shall remain

stayed subject to the appellants depositing 75% of the decretal

amount along with the interest with the trial Court within a period

(2 of 2) [CFA-119/2023]

of one month from now. The amount when deposited be

disbursed to the claimants in terms of the decree.

Stay petition is disposed of.

The application for early hearing also stands disposed of.

(REKHA BORANA),J 41-T.Singh/-

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