Project Manager vs Desai Tejabhai Maljibhai
2021 Latest Caselaw 3950 Guj

              C/FA/981/2021                        ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 981 of 2021
                              With
               R/FIRST APPEAL NO. 982 of 2021
                              With
               R/FIRST APPEAL NO. 983 of 2021
===================================
                      PROJECT MANAGER
                              Versus
                  DESAI TEJABHAI MALJIBHAI
===================================
Appearance:
MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
for the Respondent(s) No. 1,2
===================================

CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                              Date : 08/03/2021

                                ORAL ORDER

Draft amendment submitted vide dated 04.03.2021 is granted in all the First Appeals. Learned advocate for the appellant is directed to carryout the same within a period of one week from today.

Heard Shri Rituraj Meena, learned advocate for the appellant. According to his submission, reliance placed on the previous award, Exh.27 in LAR Nos.332 to 334 of 2013 is misplaced as First Appeal No.1552 of 2016 and other cognate Appeals has already been preferred against the said judgment and award, which is stayed by this Court. At the same time, drawing attention of the Court to paragraph 18 of the impugned judgment and award, it is submitted that the learned Judge has made patent error even in calculation relying on the previous award itself. 10%

C/FA/981/2021 ORDER

increase for a year of difference from the date of Section 4 notification as in the previous award as also in the present case is calculated to be Rs.82/­, which is wrong calculation, which needs to be corrected. Hence, ADMIT.

(UMESH A. TRIVEDI, J.)

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