Citation : 2021 Latest Caselaw 13769 Guj
Judgement Date : 9 September, 2021
C/FA/2357/2021 ORDER DATED: 09/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2357 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
In R/FIRST APPEAL NO. 2357 of 2021
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DEPUTY CHIEF ENGINEER SURVEYOR AND CONSTRUCTION
Versus
LH OF MANIBEN ZINABHAI DALSUKHBAI
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Appearance:
MR MUKESH A PATEL(636) for the Appellant(s) No. 1
MR SUDHIR M MEHTA(2058) for the Appellant(s) No. 1
for the Defendant(s) No. 1,1.1,1.2,1.3,2,2.1,2.2,2.3,2.4,2.5,2.6,3
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CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
and
HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 09/09/2021
COMMON ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)
ORDER IN FIRST APPEAL:-
We have heard Mr. Sudhir Mehta, the learned counsel apparing for the appellants and Mr. Krunal Dave, the learned counsel appearing for the respondents - original claimants.
Admit.
ORDER IN CIVIL APPLICATION (FOR STAY):-
Rule returnable on 25.10.2021. Mr. Krunal Dave, the learned
C/FA/2357/2021 ORDER DATED: 09/09/2021
counsel waives service of notice of rule for and on behalf of the original claimants.
The impugned judgment and award passed by the Land Reference Court shall remain stayed from its operation on the condition that the appellants shall deposit the entire amount towards the award with interest and proportionate costs within a period of six weeks from today. Once the amount is deposited, the further order of disbursement shall be passed on the returnable date.
(J. B. PARDIWALA, J)
(VAIBHAVI D. NANAVATI,J) A. B. VAGHELA
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