Gujarat High Court
Regional Director Employees State ... vs Digjam Limited on 6 February, 2019
Author: A.J.Shastri
Bench: A.J. Shastri
C/FA/3287/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 3287 of 2018
With
CIVIL APPLICATION NO. 2 of 2018
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REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION
Versus
DIGJAM LIMITED
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Appearance:
MS HINA DESAI(1023) for the PETITIONER(s) No. 1
RULE SERVED(64) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 06/02/2019
ORAL ORDER
[1] When the matters are taken up for hearing, the draft amendment which has been tendered is granted. The same shall be carried out within a period of one week from today.
[2] Considering the substantial questions of law, which have been posed before the Court and in view of the reasons which are assigned, since the First Appeal is already admitted vide order dated 14.08.2018, the Court deems it proper to grant ad-interim relief in terms of para:4(b) on condition that within a period of two weeks from today decreetal amount, as ordered by the impugned order dated 27.10.2017, shall be deposited before the Registry of this Court, failure to which would automatically result into vacation of ad interim relief.
[3] Since the respondents though served chosen not to appear, issue Fresh Rule returnable on 07.03.2019.
(A.J.SHASTRI ,J.) dharmendra Page 1 of 1