State Of Gujarat vs Vijayaben Babubhai
2021 Latest Caselaw 4344 Guj

         C/FA/746/2021                                  ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/FIRST APPEAL NO. 746 of 2021
                               With
           CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 746 of 2021
                               With
                  R/FIRST APPEAL NO. 747 of 2021
                               With
           CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 747 of 2021
=============================================
                          STATE OF GUJARAT
                                Versus
                         VIJAYABEN BABUBHAI
=============================================
Appearance:
MS. DHWANI TRIPATHI ASST. GOVERNMENT PLEADER(1) for the
Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
=============================================
 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA
                      Date : 17/03/2021
                        ORAL ORDER

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

ORDER IN FIRST APPEALS

Admit. Mr. Janak Vardhe, learned advocate for Mr. Tejas Satta, learned advocate waives service of admission on behalf of the respondent.

ORDER IN CIVIL APPLICATIONS

Rule returnable on 20.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Reference Court, Jamnagar dated 7.7.2018 passed in LAR No. 21 of 2008 is stayed on condition that applicant shall deposit the entire awarded amount as determined

C/FA/746/2021 ORDER

by the Reference Court.

Mr. Janak Vardhe, learned advocate for Mr. Tejas Satta, learned advocate waives service of Rule on behalf of respondent.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) KAUSHIK J. RATHOD