Gujarat High Court
Gujarat Electricity Board vs Gujarat Electricity Employees' Union & ... on 6 May, 1997
Author: S.K.Keshote
Bench: S.K.Keshote
.
.FO 1
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 4672 of 1990
--------------------------------------------------------------
GUJARAT ELECTRICITY BOARD. .
Versus
. GUJARAT ELECTRICITY EMPLOYEES' UNION & ANR.
.
--------------------------------------------------------------
Appearance:
MR SB VAKIL for Petitioner
None present for Respondents
--------------------------------------------------------------
CORAM : MR.JUSTICE S.K.KESHOTE
Date of Order: 06/05/97
ORAL ORDER
The matter has been placed on Board on the note of the Nazir Department. As per the order of this Court, a sum of Rs.2,02,957/- had been invested in the fixed deposit with the Bank of Baroda, Navrangpura Branch in the name of the Registrar of this Court with effect from 26th March, 1994 for a period of 36 months.
This fixed deposit receipt has already matured on 26th March, 1997. The matter is still pending. It is a matter of the year 1990 and before this Court the matters of the 1980s are pending and if we go by the year of the case then it may still take more time to come on the Board for hearing.
In these facts and circumstances, keeping of the amount lying deposit in the civil deposit, on which no interest is accrued, will be detrimental to both the petitioner and the respondent. The counsel for the petitioner has also no objection in case the F.D.R. are ordered to be renewed for further 36 months w.e.f. 26th March, 1997. Order accordingly.
The office is directed to get the F.D.R. in question renewed for 36 months w.e.f 26th March, 1997 so that there may not be any loss of interest. Dt.06-05-1997.(S.K. Keshote,J)