RAVJIBHAI SHAMBHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Shri Mehul Shah, learned Senior Advocate with Shri Vishal Mehta, learned advocate for the applicant. Shri Mehul Shah, learned advocate, has submitted that the issue raised in this Criminal Revision Application is with regard to the payment of interest over the amount awarded and the date from which it is payable. However, learned advocate for the applicant - original claimant is directed to produce the details with regard to payment received by them with breakup and the day on which it is paid to them. At the same time, it is further directed to produce all the relevant orders, including the orders passed in stay application whereby State was directed to deposit the entire amount awarded by the Reference Court.

(2.) Shri Utkarsh Sharma, learned Assistant Government Pleader, is also directed to produce the calculation as also all the necessary details with regard to the payment and deposit with a view to assist the Court in determining the present group of applications. For the purpose, stand over to 17.08.2020.