Gujarat High Court
Executive Engineer vs Minor Arpit Jagdishbhai Patel Thro. ... on 20 March, 2014
Author: M.R. Shah
Bench: M.R. Shah, R.P.Dholaria
C/MCA/811/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION
(FOR DIRECTION) NO. 811 of 2014
In
FIRST APPEAL NO. 4756 of 2007
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EXECUTIVE ENGINEER....Applicant(s)
Versus
MINOR ARPIT JAGDISHBHAI PATEL THRO. GUARDIAN
JAGDISHBHAI CHI....Opponent(s)
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Appearance:
MS LILU K BHAYA, ADVOCATE for the Applicant(s) No. 1
MR TEJAS P SATTA, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 20/03/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Instead of returning the bank guarantee deposited by the applicant with the trial Court, so as to protect the interest of both the parties, more particularly, the interest of the claimant and in case any amount is directed to be paid to the original claimant by way of compensation, the same can be recovered from the bank guarantee subject to obtaining any order from the higher forum, it is directed that the bank guarantee, which is furnished earlier be continued till final disposal of Special Civil Suit No. 31/2005 pending with the Court of Principal Senior Civil Judge, Godhra.
With this, the present application is disposed of.
(M.R.SHAH, J.) (R.P.DHOLARIA,J.) Siji Page 1 of 1