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CA/44920/2008 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION - FOR STAY No. 449 of 2008
In
LETTERS
PATENT APPEAL No. 28 of 2008
In
SPECIAL CIVIL APPLICATION No. 3789 of 1998
=====================================================
STATE
BANK OF INDIA THROUGH CHAIRMAN & 2 - Petitioner(s)
Versus
SC
RUPCHANDANI - Respondent(s)
===================================================== Appearance :
Mr.Naik for M/S TRIVEDI & GUPTA for Petitioner(s) : 1 - 3. MR SP MAJMUDAR for Respondent(s) : 1, MR PP MAJMUDAR for Respondent(s) : 1,
=====================================================
CORAM
:
HONOURABLE MR.JUSTICE A.L.DAVE
and
HON'BLE
SMT. JUSTICE ABHILASHA KUMARI
Date
: 05/08/2008
ORAL
ORDER
(Per
: HONOURABLE MR.JUSTICE A.L.DAVE)
Heard
learned advocate Mr.Naik for the applicants and Mr.Majmudar for the opponent.
Considering the fact that appeal is admitted against the order of learned single Judge, if the applicants-appellants are not protected, the appeal would become infructuous and, therefore, interim relief has to be granted in terms of Para 5(B). Application is accordingly allowed in terms of para 5(B). Rule is made absolute. No costs.
It
would be open for the opponent to make a representation for grant of benefit of the Scheme of one time ex gratia payment in lieu of compassionate appointment. If such a representation is made, the same would be decided by the applicant-Bank in accordance with rules and law.
(A.L.Dave,J)
(Smt.Abhilasha Kumari,J)
arg
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