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Deputy Manager Oil And Natural Gas ... vs Thakor Agarsinh Amthaji
2021 Latest Caselaw 7740 Guj

Citation : 2021 Latest Caselaw 7740 Guj
Judgement Date : 5 July, 2021

Gujarat High Court
Deputy Manager Oil And Natural Gas ... vs Thakor Agarsinh Amthaji on 5 July, 2021
Bench: J.B.Pardiwala, Vaibhavi D. Nanavati
     C/FA/1701/2021                              ORDER DATED: 05/07/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1701 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 1701 of 2021
==========================================================
   DEPUTY MANAGER OIL AND NATURAL GAS CORPORATION LTD
                          Versus
                THAKOR AGARSINH AMTHAJI
==========================================================
Appearance:
MR AKSHAT KHARE(5912) for the Appellant(s) No. 1
MRS SUMAN KHARE(2226) for the Appellant(s) No. 1
for the Defendant(s) No. 2
MR RUDRA V TRIVEDI(10703) for the Defendant(s) No. 1
==========================================================

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

                             Date : 05/07/2021

                 COMMON ORAL ORDER

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

ORDER IN FIRST APPEAL:-

We have heard Ms. Suman Khare, the learned counsel appearing for the appellant - original opponent no.2 and Mr. Rudra Trivedi, the learned counsel appearing for the respondent no.1 - original claimant. We have also heard Mr. Chintan Dave, the learned AGP appearing for the respondent no.2.

Admit.

C/FA/1701/2021 ORDER DATED: 05/07/2021

ORDER IN CIVIL APPLICATION:-

The impugned judgment and award passed by the Land Reference Court shall remain stayed from its operation on the condition that the appellant - O.N.G.C. shall deposit the entire amount with the Court below within a period of six weeks from today. The amount shall be deposited on the basis of Rs.28=90ps. per square meter awarded by the Land Reference Court by way of additional compensation.

Issue Notice to the respondents returnable on 23.08.2021. No Notice be issued now to the respondent no.1 as Mr. Rudra Trivedi, the learned counsel has already entered his appearance on behalf of the respondent no.1 - original claimant.

(J. B. PARDIWALA, J)

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

 
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