General Manager Oil And Natural ... vs Patel Bhikhabhai Maneklal
2021 Latest Caselaw 6058 Guj

       C/FA/1488/2021                             ORDER DATED: 15/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1488 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 1488 of 2021
==========================================================
    GENERAL MANAGER OIL AND NATURAL GAS CORPORATION LTD
                           Versus
                PATEL BHIKHABHAI MANEKLAL
==========================================================
Appearance:
MOSON LE EXPARTS(11071) for the Appellant(s) No. 1
MR AKSHAT KHARE(5912) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
==========================================================

  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 15/06/2021
                               ORAL ORDER

Heard learned advocate Mr. Akshat Khare for the appellant.

Appeal is admitted.

Order in Civil Application

Heard learned advocate Mr. Akshat Khare for the applicant.

Rule, returnable on 28.7.2021.

In the facts of the case, there shall be stay of operation, implementation and execution of judgment and award of the Reference Court, on the condition, however, that the applicant appellant shall deposit entire awarded amount together with cost and interest before the returnable date with the Reference court concerned.

(N.V.ANJARIA, J) C.M. JOSHI