Rajasthan High Court - Jaipur
M/S Bhagwati Stone Polishing Factory vs Rajendra Kumar Shringi @ Raju Pandit S/O ... on 18 January, 2023
Author: Chandra Kumar Songara
Bench: Chandra Kumar Songara
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 3954/2019
M/s Bhagwati Stone Polishing Factory
----Appellant
Versus
Rajendra Kumar Shringi @ Raju Pandit S/o Hariram & Ors.
----Respondents
For Appellant(s) : Mr. Vinay Mathur, Advocate HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 18/01/2023 It is submitted by learned counsel for the appellant that the claimants-respondents has filed execution petition before the learned trial Court and the appellant has already deposited the total award amount of Rs.5,22,059/- with the Commissioner Workmen Compensation Act, Kota. Hence, the execution petition filed against him may kindly be stayed.
Let notice of appeal as well as stay application be issued to the respondents, on doing the needful, returnable within six weeks.
In view of averment made by learned counsel for the appellant, execution qua the appellant shall remain stayed, till further order.
(CHANDRA KUMAR SONGARA),J Ashish Kumar /85 (Downloaded on 22/01/2023 at 12:07:29 AM) Powered by TCPDF (www.tcpdf.org)