Regional Manager Gujarat ... vs Majid Ismail And Ors
2021 Latest Caselaw 17565 Guj

        C/FA/3323/2021                               ORDER DATED: 22/11/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 3323 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 3323 of 2021
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          REGIONAL MANAGER GUJARAT INDUSTRAIL DEVELOPMENT CORPORATION
                                            Versus
                                    MAJID ISMAIL AND ORS
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Appearance:
MR RD DAVE(264) for the Appellant(s) No. 1
for the Defendant(s) No. 1,3
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the Defendant(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 22/11/2021
                    ORAL ORDER

Order in First Appeal Heard Mr. Dhaval V. Kansara, learned advocate for Mr. R.D. Dave, learned advocate for the appellant and Mr. Manraj Barot, learned AGP for respondent No.2.

Admit. Mr. Manraj Barot, learned AGP waives service of notice of admission on behalf of the respondent No.2.

Order in Civil Application Rule returnable on 4th January, 2022. Mr. Manraj Barot, learned AGP waives service of notice of rule on behalf of the respondent No.2.

Mr. Kansara, learned advocate submits that the awarded amount has already been deposited in the reference Court. He, therefore, urges that the impugned judgment of award may be stayed till disposal of the appeal.

In view of the above, the implementation, execution and operation of the impugned judgment and order is stayed till disposal of the appeal.

(A.G.URAIZEE, J) Manoj