Gujarat High Court
Deputy General Manager , Ongc vs Chandkheda Kadva Patidar Bhag Samasta ... on 26 October, 2021
Author: J. B. Pardiwala
Bench: J.B.Pardiwala
C/FA/1134/2021 IA ORDER DATED: 26/10/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1134 of 2021
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DEPUTY GENERAL MANAGER , ONGC Versus CHANDKHEDA KADVA PATIDAR BHAG SAMASTA SARVAJANIK TRUST ========================================================== Appearance:
for the PETITIONER(s) No. MR AKSHAT KHARE for the PETITIONER(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA and HONOURABLE MR. JUSTICE NIRAL R. MEHTA Date : 26/10/2021 IA ORDER (PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) 1 Rule returnable forthwith. Ms. Trivedi, the learned counsel waives service of notice of rule for and on behalf of the respondent (claimant).
2 This is an application at the instance of the appellant (O.N.G.C.) for stay of the operation of the award passed by the Land Reference Court i.e. the 7th Additional Senior Civil Judge at Gandhinagar in the L.A.R. Nos.94 of 2002, 95 of 2002 and 96 of 2002 respectively. The impugned judgement and award passed by the Land Reference Court shall remain stayed from its operation on the condition that the appellant shall deposit the entire amount towards the award with proportionate costs and interest with the Land Reference Court within a period of six weeks from today. Once the entire amount is deposited with the Land Reference Court, the Land Reference Court shall thereafter disburse 35% of the said amount with proportionate costs and Page 1 of 2 Downloaded on : Thu Oct 28 03:54:37 IST 2021 C/FA/1134/2021 IA ORDER DATED: 26/10/2021 interest in favour of the claimant and the balance 65% shall be invested with any Nationalized Bank by way of Fixed Deposit Receipts initially for a period of three years which shall be renewed time to time. The original Fixed Deposit Receipts shall be retained by the Nazir Department of the Land Reference Court. This Civil Application stands disposed of. Rule is made absolute.
(J. B. PARDIWALA, J) (NIRAL R. MEHTA,J) CHANDRESH Page 2 of 2 Downloaded on : Thu Oct 28 03:54:37 IST 2021