Deputy Collector vs Chamar Kodarbhai Valabhai
2021 Latest Caselaw 4632 Guj

            C/FA/356/2020                            IA ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


       CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                             In
              R/FIRST APPEAL NO. 356 of 2020
===================================

DEPUTY COLLECTOR Versus CHAMAR KODARBHAI VALABHAI =================================== Appearance:

MR BHARAT VYAS, ASSISTANT GOVERNMENT PLEADER for the APPLICANT MR VIJAY N RAVAL for the RESPONDENT(s) ===================================

CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

Date : 23/03/2021

IA ORDER

While issuing rule in this Civil Application, no order for stay was granted. However, the impugned judgment and award is hereby stayed on condition that the applicants shall deposit the entire awarded amount with cost and interest on or before 03.05.2021. The order for disbursement shall be passed on that day.

Stand over to 03.05.2021.

(UMESH A. TRIVEDI, J.) siji