Deputy General Manager Shri vs Rameshbhai Bulchand Ambuwani
2021 Latest Caselaw 5797 Guj

     C/FA/1487/2021                                       ORDER DATED: 10/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1487 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1487 of 2021
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                 DEPUTY GENERAL MANAGER SHRI
                             Versus
             RAMESHBHAI BULCHAND AMBUWANI & 1 other(s)
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Appearance:
MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 10/06/2021

                                 ORAL ORDER

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

Order in First Appeal

Heard Mr. Rituraj Meena, the learned counsel appearing for the appellant (original opponent No.2). and Mr. Chintan Dave, the learned AGP appearing for the opponent No.2.

Admit.

Order in Civil Application

Heard Mr. Rituraj Meena, the learned counsel appearing for the appellant (original opponent No.2). and

C/FA/1487/2021 ORDER DATED: 10/06/2021

Mr. Chintan Dave, the learned AGP appearing for the opponent No.2.

This is an application at the instance of original opponent No.2 seeking stay of the judgment and award passed by the 9th Additional Senior Civil Judge, Gandhinagar, dated 09.10.2019 in the Land Acquisition Reference No. 83 of 2002 to 88 of 2002.

Considering the facts of the case the Trial Court shall invest 50% of the amount in a cumulative Fixed Deposit Receipts in a Nationalized Bank initially for a period of 3 years and renewable from time to time for similar period till final disposal of the appeal and 50% amount shall be given to the claimant upon proper verification within a period of eight weeks. The original FDRs to be retained by the Tribunal. Accordingly, the application is disposed of.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J)

Vahid