Deputy Chief Engineer Surveyor ... vs Mayuriben Kalidas Pauvala
2021 Latest Caselaw 10331 Guj

    C/FA/894/2021                             IA ORDER DATED: 02/08/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


              CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                    In R/FIRST APPEAL NO. 894 of 2021
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DEPUTY CHIEF ENGINEER SURVEYOR AND CONSTRUCTION Versus MAYURIBEN KALIDAS PAUVALA ========================================================== Appearance:

MR RAVI KARNAVAT for the PETITIONER(s) No. MR SUDHIR M MEHTA for the PETITIONER(s) No. for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA and HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 02/08/2021

IA ORDER (PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

By our order dated 08.06.2021, we stayed the operation of the judgment and award passed by the Land Reference Court on the condition that the appellant shall deposit the entire awarded amount with proportionate costs and interest before the Land Reference Court within a period of Eight weeks. The period of Eight weeks is to expire on 08.08.2021. However, as submitted by Mr. Sudhir Mehta, the learned counsel appearing for the appellant, the amount to be deposited is almost to the tune of Rs.18 crore [aggregate amount of 22 appeals] and in such circumstances, he seeks some more time to deposit the amount.

C/FA/894/2021 IA ORDER DATED: 02/08/2021

We grant further six weeks time to deposit the requisite amount. Post this matter on 27.09.2021.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) A. B. VAGHELA