Citation : 2021 Latest Caselaw 7879 Guj
Judgement Date : 6 July, 2021
C/FA/1244/2021 ORDER DATED: 06/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1244 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1244 of 2021
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DEPUTY COLLECTOR LAND ACQUISITION OFFICER
Versus
LH OF LATE PATEL DALAJI MOTAJI
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Appearance:
MR.TIRTHRAJ PANDYA, AGP(1) for the Appellant(s) No. 1
for the Defendant(s) No. 1,1.1,1.2,1.3,1.4,1.5,1.6,1.7,1.8
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CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
Date : 06/07/2021
ORAL ORDER
ORDER IN FIRST APPEAL Heard learned Assistant Government Pleader Mr.Tirthraj Pandya for the appellant.
Appeal is admitted.
ORDER IN CIVIL APPLICATION Heard learned Assistant Government Pleader for the applicant.
Rule returnable on 26.8.2021.
There shall be stay of the impugned judgment and order of the Reference Court on condition that the applicant deposits before the Reference Court concerned the entire awarded amount together with the costs and interest before the next date.
(N.V.ANJARIA, J) Manshi
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