Gujarat State Road Transport ... vs Akshaykumar Madhavjibhai
2021 Latest Caselaw 10314 Guj

     C/FA/1762/2021                               ORDER DATED: 02/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1762 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 1762 of 2021
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          GUJARAT STATE ROAD TRANSPORT CORPORATION
                            Versus
                  AKSHAYKUMAR MADHAVJIBHAI
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Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
for the Defendant(s) No. 3,4
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2
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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.Hemal Shah who appears for respondent Nos.1 and 2, waives service of notice of admission.

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

C/FA/1762/2021 ORDER DATED: 02/08/2021

Learned advocate Mr.Hemal Shah who appears for respondent Nos.1 and 2, waives service of notice of Rule.

(N.V.ANJARIA, J) ANUP