Divisional Railway Manager vs Chhayaben Bhanubhai Parekh
2021 Latest Caselaw 5675 Guj

     C/FA/1402/2021                               ORDER DATED: 08/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1402 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1402 of 2021
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                       DIVISIONAL RAILWAY MANAGER
                                   Versus
                      CHHAYABEN BHANUBHAI PAREKH
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Appearance:
MS ARCHANA U AMIN(2462) for the Appellant(s) No. 1,2
NOTICE SERVED(4) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 08/06/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL Notice was issued in the appeal on 19.4.2021 making it returnable on 8.6.2021.

When the appeal comes up for consideration today, the endorsement shows that the notice is served, however, none is appearing on behalf of the respondent.

It was stated by learned advocate Ms.Archana Amin that the amount awarded by the Commissioner of Employees Compensation as per the impugned judgment and award has been already deposited as part of the precondition before filing the present appeal.

In view of the above and since nobody appears, Appeal is admitted.

C/FA/1402/2021 ORDER DATED: 08/06/2021

The respondent employee is not precluded from moving an application for seeking part of the disbursement of the awarded amount to be considered on its own merits and in accordance with law.

ORDER IN CIVIL APPLICATION Heard learned advocate Ms.Archana Amin for the applicant.

There shall be ad­interim relief in terms of 10(B) of the Civil Application.

To be listed on 13.7.2021.

(N.V.ANJARIA, J) Manshi