General Manager Oil And Natural ... vs Vinaben D/O Naranbhai Havabhai ...
2021 Latest Caselaw 13867 Guj

       C/FA/2468/2021                           ORDER DATED: 13/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2468 of 2021
                                    With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 2468 of 2021
=============================================
     GENERAL MANAGER OIL AND NATURAL GAS CORPORATION LTD
                            Versus
      VINABEN D/O NARANBHAI HAVABHAI AND W/O JAYANTIBHAI
                          MALABHAI
=============================================
Appearance:
MR ASPI M KAPADIA(1865) for the Appellant(s) No. 1
MS DELSHAD A KAPADIA(10238) for the Appellant(s) No. 1
for the Defendant(s) No. 1
MR K M ANTANI, AGP for the Defendant(s) No. 2
=============================================

 CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
       and
       HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 13/09/2021

                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

Order in First Appeal

We have heard Mr. Aspi Kapadia, the learned counsel appearing for the appellant, Mr. Rudra Trivedi, the learned counsel appearing for the original claimant and Mr. Antani, the learned AGP appearing for the Special Land Acquisition Officer.

Admit.

Order in Civil Application

1. Rule returnable forthwith. Mr. Rudra Trivedi, the learned counsel waives service of notice of rule for and on behalf of the opponent no.1 (original claimant) and Mr. K.M Antani, the

C/FA/2468/2021 ORDER DATED: 13/09/2021

learned AGP appearing for the opponent no.2 - Special Land Acquisition Officer.

2. The impugned judgment and award passed by the Land Reference Court shall remain stayed from its operation, implementation and execution on the condition that the entire amount as awarded with interest and proportionate costs shall be deposited with the concerned Land Reference Court within a period of eight weeks from the date of the receipt of the writ of this order. Once the entire amount is deposited, we shall consider thereafter passing further order as regards disbursement after hearing all the learned counsel.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J)

NEHA