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SCA/2525520/2007 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 25255 of 2007
=========================================================
DISTRICT DEVELOPMENT OFFICER - Petitioner(s)
Versus
R.M.PATEL & 1 - Respondent(s)
========================================================= Appearance :
MR
HS MUNSHAW for Petitioner(s) : 1, MR SP MAJMUDAR for Respondent(s) : 1, MR JK
SHAH, ASST GOVERNMENT PLEADER for Respondent(s) : 2, NOTICE SERVED BY DS for Respondent(s) : 2,
=========================================================
CORAM
:
HONOURABLE MR.JUSTICE KS JHAVERI
Date
: 17/09/2008
ORAL
ORDER
1. Rule. Expedited.
2. Stay
of the impugned order on condition that:
The
benefits shall be calculated on the basis of the order of the Tribunal within a period of six weeks and the amount so calculated will be deposited before this Court within a period of four weeks therefrom.
The
pension difference will also be deposited quarterly before this court which will be invested in a Recurring Account with the State Bank of India, High Court Branch.
The
calculation shall be made available to the respondent by way of affidavit.
It
will be open to the respondent to file appropriate application if there is any error in the calculation so arrived at.
Direct
service is permitted.
(K.S.
JHAVERI, J.)
Divya//
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