Manager Hindustan Gum And ... vs Chetnaben Hiteshbhai Rawal
2021 Latest Caselaw 9955 Guj

     C/FA/1982/2021                                 ORDER DATED: 29/07/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 1982 of 2021

                                      With

              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                  In

                        R/FIRST APPEAL NO. 1982 of 2021

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            MANAGER HINDUSTAN GUM AND CHEMICALS LTD
                            Versus
                  CHETNABEN HITESHBHAI RAWAL
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Appearance:
MR YOGEN N PANDYA(5766) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7

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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                Date : 29/07/2021

                                  ORAL ORDER

Heard learned advocate Mr.Yogen Pandya for the appellant- applicant.

2. Notice for final disposal returnable on 6.8.2021.

3. There shall be stay of the impugned judgment and award passed by the Employees Compensation Commissioner dated 3.6.2021 in Workmen Compensation (Fatal) Case No.12 of 2010.

4. It was stated that the awarded amount has been deposited by the appellant- applicant as per the statutory requirement. It is further directed that there shall not be disbursement of the said amount by the Court of Commissioner for the Employees Compensation.

C/FA/1982/2021 ORDER DATED: 29/07/2021

5. Direct service is permitted to the respondents. Respondents Nos.1 to 6 are permitted to be served through the Union as per the address mentioned in the cause title before the Employees Compensation Commissioner as well as mentioned in the cause title of the present appeal.

(N.V.ANJARIA, J) Manshi