State Of Gujarat vs Rathod Dhanabhai Bhulabhai on 23 November, 2013

[Cites 1, Cited by 3]

Gujarat High Court

State Of Gujarat vs Rathod Dhanabhai Bhulabhai on 23 November, 2013

Bench: R.P.Dholaria

  
	 
	 STATE OF GUJARAT....Appellant(s)V/SRATHOD DHANABHAI BHULABHAI
	 
	 
	 
	 
	

 
 


	 


	C/FA/1880/1996
	                                                                    
	                           ORDER

 

 


 
	  
	  
		 
			 

IN
			THE HIGH COURT OF GUJARAT AT AHMEDABAD
		
	

 


 


 


FIRST APPEAL  NO. 1880 of
1996
 


With 

 


FIRST APPEAL NO. 1881 of
1996
 


TO 

 


FIRST APPEAL NO. 1898 of
1996
 

=============================================
 


STATE OF
GUJARAT....Appellant(s)
 


Versus
 


RATHOD DHANABHAI BHULABHAI 
&  1....Defendant(s)
 

=============================================
 

Appearance:
 

MR
RAHUL DAVE, AGP for the Appellant(s) No. 1
 

MR
JV JAPEE, ADVOCATE for the Defendant(s) No. 1
 

NOTICE
SERVED for the Defendant(s) No. 2
 

=============================================
 

 


 


LOK
ADALAT
 

 


 


	 
		  
		 
		  
			 
				 

CORAM:
				
				
			
			 
				 

HONOURABLE
				MR.JUSTICE R.P.DHOLARIA
			
		
	

 


 

 


CHAIR PERSON
 


 


 


Date : 23/11/2013
 


 

 


ORAL ORDER

On this auspicious occasion of National Lok Adalat, after successful conciliation, settlement is arrived at in these matters. The amount of compensation awarded under challenge is very small. The Government has, vide their Resolution No.PRCH/27/2013/479/K, dated 19.11.2013, resolved to put an end to such matters. Pursuant to the said Resolution, respective officers have tendered pursis of settlement and same is taken on record.

In view of the above, these appeals stand settled and are accordingly disposed of. Decree/award to be drawn accordingly.

The appellants will be entitled to the refund of the Court Fees, if any, as per the Legal Services Authorities Act, 1987.

(R.P.DHOLARIA,J.) Jani Page 2 of 2

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