Gujarat High Court
Union Of India vs Jaswant Madanlal Kothari His Lh on 25 November, 2020
Author: Umesh A. Trivedi
Bench: Umesh A. Trivedi
C/FA/1384/2020 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1384 of 2020
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UNION OF INDIA Versus JASWANT MADANLAL KOTHARI HIS LH ========================================================== Appearance:
MS ARCHANA U AMIN for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI Date : 25/11/2020 IA ORDER Endorsement on the cause list shows that though served, respondents do not appear.
This application is filed praying for stay of the execution, operation and implementation of judgment and award of the Railway Claims Tribunal, Ahmedabad Bench. While issuing rule in this Civil Application, order of staying judgment and award directing the applicant to deposit the entire awarded amount before the Tribunal. Ms.Archana Amin, under the instructions of her client, submitted that amount as ordered vide order dated 28.8.2020 deposited before the Tribunal. Since the order is complied with, the impugned judgment and award is stayed till the final hearing of the First Appeal which is already admitted vide an order dated 28.8.2020.
Rule made absolute.
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