Oil And Natural Gas Corporation ... vs State Of Gujarat
2022 Latest Caselaw 9048 Guj

     C/SCA/21074/2015                          ORDER DATED: 12/10/2022




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CIVIL APPLICATION NO. 21074 of 2015

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           OIL AND NATURAL GAS CORPORATION LTD.
                           Versus
                 STATE OF GUJARAT & 1 other(s)
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Appearance:
MS NANCY SONI, ADVOCATE for M/S TRIVEDI & GUPTA(949) for
the Petitioner(s) No. 1
MR. KISHAN H DAIYA(6929) for the Respondent(s) No. 2.2
NOTICE SERVED for the Respondent(s) No. 1,2.1,2.3
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 CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                           Date : 12/10/2022

                             ORAL ORDER

1. This petition is filed by the petitioner challenging the order issuing jungam warrant for recovery of an amount payable to the respondent - claimant under Order XX1 Rule 30 of the Code of Civil Procedure, 1908 vide order passed below Exh.4 dated 21.10.2015 by the Principal Senior Civil Judge, Kalol (District Gandhinagar) in Special Execution Petition No.3 of 2015. However, entitlement of the respondent - claimant for part of compensation sought for by way of execution is already confirmed up to the Supreme Court and the petitioner filed further affidavit in support thereof stating that the required amount is already deposited before the executing Court and the Execution Petition is also disposed of by the competent Court.

C/SCA/21074/2015 ORDER DATED: 12/10/2022

2. In view thereof since the main execution proceedings wherein jungam warrant came to be issued against the petitioner came to be disposed of, on the claim being satisfied by the petitioner, this petition stands disposed of as it has become infructuous. Notice is discharged. Ad- interim relief granted earlier, if any, stands vacated.

3. As submitted hereinabove, since the claim of the respondent - claimant is satisfied pursuant to the judgment and award in the main execution petition and it is disposed of, needless to say that now jungam warrant also stands cancelled. However, parties at liberty to move this Court in case of difficulty.

(UMESH A. TRIVEDI, J.)

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