Rajasthan High Court - Jaipur
Union Of India vs Smt. Aarti Sharma Wife Of Late Shri ... on 2 January, 2023
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
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 (Downloaded on 03/01/2023 at 08:55:39 PM) (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 (Downloaded on 03/01/2023 at 08:55:39 PM) Powered by TCPDF (www.tcpdf.org)