General Manager Ongc vs Lh Of Ambalal Shivdas Patel
2021 Latest Caselaw 420 Guj

             C/FA/64/2021                                       ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 64 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 64 of 2021
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                              GENERAL MANAGER ONGC
                                       Versus
                            LH OF AMBALAL SHIVDAS PATEL
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Appearance:
MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
for the Defendant(s) No. 1,1.1,1.2,2
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 CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                  Date : 12/01/2021


                       ORAL ORDER

IN FIRST APPEAL

Notice returnable on 5.2.2021. To be heard with First Appeal No.2499 of 2020.

ORDER IN CIVIL APPLICATION

Rule returnable on 5.2.2021. The impugned judgment and award is stayed on condition that the applicant shall deposit entire awarded amount with proportionate cost and interest before the learned reference Court on or before the returnable date. The learned Court shall not disburse the amount without prior order of this Court.

(BIREN VAISHNAV, J) ANKIT SHAH