General Manager Ongc vs Lh Of Decd Patel Lalbhai Ambalal
2021 Latest Caselaw 3610 Guj

       C/FA/1238/2020                                      IA ORDER



        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
            In R/FIRST APPEAL NO. 1238 of 2020
                          With
       CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
            In R/FIRST APPEAL NO. 1239 of 2020
                          With
       CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
            In R/FIRST APPEAL NO. 1240 of 2020
==========================================================

GENERAL MANAGER ONGC Versus PATEL NANDUBHAI SOMABHAI ========================================================== Appearance:

for the PETITIONER(s) No. MRS SUMAN KHARE for the PETITIONER(s) No. MR RUDRA V TRIVEDI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA and HONOURABLE MR. JUSTICE R.P.DHOLARIA

Date : 01/03/2021

IA ORDER (PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Heard learned advocates appearing for the respective parties.

Learned advocate appearing for the appellant states that the amount as per the earlier order dated 04.01.2021 is deposited with the Reference Court.

In view of the above, the impugned judgment and order is stayed till final disposal of the appeals. The Reference 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

C/FA/1238/2020 IA ORDER

from time to time for similar period till final disposal of the appeal and remaining 50% of the amount shall be given to the claimants upon proper verification.

With the aforesaid observations, the Civil Applications are disposed of. Rule made absolute accordingly.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) BIJOY B. PILLAI