Gujarat State Road Transport ... vs Laxmiben Wd/O Ganpatbhai ...
2021 Latest Caselaw 10277 Guj

     C/FA/1763/2021                                     ORDER DATED: 02/08/2021


           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1763 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 1763 of 2021
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         GUJARAT STATE ROAD TRANSPORT CORPORATION
                           Versus
        LAXMIBEN WD/O GANPATBHAI PTAMBARBHAI PARMAR
==========================================================
Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7,8
MR CHIRAYU A MEHTA(3256) for the Defendant(s) No. 9
MR GC MAZMUDAR(1193) for the Defendant(s) No. 6
MR HG MAZMUDAR(1194) for the Defendant(s) No. 6
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                               Date : 02/08/2021

                                     ORAL ORDER

Heard learned advocate Ms.Vyoma Jhaveri for the appellant-Corporation.

2. Appeal is admitted.

3. Learned advocate Mr.Chirayu Mehta waives service of notice of admission on behalf of respondent No.9 whereas learned advocate Mr.G.C. Mazmudar waives service of notice of admission for respondent No.6.

ORDER IN CIVIL APPLICATION

Heard learned advocate Ms.Vyoma Jhaveri for the applicant-Corporation.

2. Rule, returnable on 13th September, 2021.

3. There shall be stay against operation, implementation and execution of impugned judgment and award on condition that the applicant deposits the

C/FA/1763/2021 ORDER DATED: 02/08/2021

entire amount awarded together with cost and interest with the Tribunal concerned before the next date.

Learned advocate Mr.Chirayu Mehta waives service of notice of admission on behalf of respondent No.9 whereas learned advocate Mr.G.C. Mazmudar waives service of notice of admission for respondent No.6.

(N.V.ANJARIA, J) ANUP