Gujarat High Court
Deputy Chief Engineer (Corn) G.P. vs Raghuji Khodaji Dabhi on 10 February, 2021
Bench: N.V.Anjaria, A.S. Supehia
C/FA/2915/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2915 of 2018
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
In R/FIRST APPEAL NO. 2915 of 2018
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CIVIL APPLICATION (FOR ADDITIONAL EVIDENCE) NO. 1 of 2020
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DEPUTY CHIEF ENGINEER (CORN) G.P.
Versus
RAGHUJI KHODAJI DABHI & 1 other(s)
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Appearance:
MS ARCHANA U AMIN(2462) for the Appellant(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
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CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
and
HONOURABLE MR. JUSTICE A.S. SUPEHIA
C/FA/2915/2018 ORDER
Date : 10/02/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)
Heard learned advocate Ms. Archana Amin for the appellants in
each of the appeals and learned advocate Mr. Yatin Soni for the
respondents claimants.
In the facts of the case, all the appeals are admitted.
Learned advocate Mr. K. M. Parikh waives notice of Rule on
behalf of the respondents claimants in each of the appeals whereas
learned Assistant Government Pleader Ms. Dhwani Tripathi waives
notice of Rule on behalf of the respondent State.
Order in Civil Applications for Stay
Heard learned advocate Ms. Archana Amin for the appellants in
each of the appeals and learned advocate Mr. Yatin Soni for the
respondents claimants.
Rule, returnable on 19.4.2021.
There shall be stay of the common judgment and award from
which the respective appeals arise, on the condition however that the
appellant Railways shall deposit on or before the returnable date entire
awarded amount together with the statutory benefits and interest with the
reference court concerned.
C/FA/2915/2018 ORDER
Order in Civil Application No. 1 of 2020
in
First Appeal No. 2915 of 2018
This application is for production of additional evidence in the
First Appeal.
Heard learned advocates for the respective parties.
Rule. To be heard with the First Appeal No. 2915 of 2018.
Learned Assistant Government Pleader Ms. Dhwani Tripathi
waives notice of Rule on behalf of the respondent State whereas learned
advocate Mr. K. M. Parikh waives notice of Rule on behalf of the
claimants.
(N.V.ANJARIA, J)
(A. S. SUPEHIA, J)
C.M. JOSHI
