State Of Gujarat vs Lh Of Decd Limba Lalji
2021 Latest Caselaw 17400 Guj

      C/FA/3269/2021                                 ORDER DATED: 17/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 3269 of 2021
                                    With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 3269 of 2021
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                            STATE OF GUJARAT
                                   Versus
                          LH OF DECD LIMBA LALJI
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Appearance:
MR MANRAJ BAROT, AGP (1) for the Appellant(s) No. 1
HARSHRAJSINH S VAGHELA(8752) for the Defendant(s) No. 1.1,1.2,1.3,1.4
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   CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                              Date : 17/11/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocates for the respective parties.

Admit.

Mr.HS Vaghela, learned advocate waives service of notice of admission for the respondents.

ORDER IN CIVIL APPLICATION Heard learned advocates for the respective parties.

Rule returnable on 21.12.2021. Mr.HS Vaghela, learned advocate waives service of notice of rule for the respondents.

The implementation, operation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation with interest and cost in the trial Court before the returnable date.

(A.G.URAIZEE, J) ALI