Land Acquisition Officer vs Boricha Mamaiyabhai Hirabhai
2021 Latest Caselaw 12981 Guj

     C/FA/2131/2021                                 ORDER DATED: 31/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2131 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 2131 of 2021
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                        LAND ACQUISITION OFFICER
                                 Versus
                      BORICHA MAMAIYABHAI HIRABHAI
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Appearance:
MS DIVYANGANA JALA AGP for the Appellant(s) No. 1,2
MR KARTIK V DHADHAL(6131) for the Defendant(s) No. 1
MR NITIN M AMIN(126) for the Defendant(s) No. 1
MR SANJAY M AMIN(130) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 31/08/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned AGP Ms. Divyangana Jala for Appellant- State.

Appeal is admitted.

Learned advocate Mr. Nitin Amin waives service of admission of appeal on behalf of the respondents.

ORDER IN CIVIL APPLICATION Heard learned AGP for the applicant- State.

Rule returnable on 11.10.2021. Learned advocate Mr. Nitin Amin waves service of notice of rule on behalf of the respondents.

C/FA/2131/2021 ORDER DATED: 31/08/2021

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant-Insurance Company deposits before the concerned reference court, the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) Radhika