Paschim Gujarat Vij Company ... vs Prabhavatiben Shambhubhai ...
2021 Latest Caselaw 7882 Guj

         C/FA/1745/2021                               ORDER DATED: 06/07/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/FIRST APPEAL NO. 1745 of 2021

                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                       In R/FIRST APPEAL NO. 1745 of 2021
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                    PASCHIM GUJARAT VIJ COMPANY LIMITED
                                  Versus
                   PRABHAVATIBEN SHAMBHUBHAI MANDAVIYA
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Appearance:
MR DIPAK R DAVE(1232) for the Appellant(s) No. 1,2
for the Defendant(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                  Date : 06/07/2021

                                   ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr.Dipak Dave for the appellants- Company Limited.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicants- Company Limited.

Rule returnable on 26.8.2021.

There shall be stay of the impugned judgment and order of the Trial Court, Junagadh on condition that the applicants- Company Limited deposits before the Trial Court concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) Manshi