Gujarat State Road Transport ... vs Lilaben Wd/O Abhesinh Parmar
2021 Latest Caselaw 1553 Guj

                   C/FA/308/2021                           ORDER



                   IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                           R/FIRSTAPPEALNO. 308 of 2021
                                       With
                      CIVILAPPLICATION(FORSTAY) NO. 1 of 2020
                                        In
                            R/FIRSTAPPEALNO. 308 of 2021
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                   GUJARATSTATEROADTRANSPORTCORPORATION
                                    Versus
                         LILABENWD/OABHESINHPARMAR
==============================================================================
Appearance:
MRRUSHABHMUNSHAWfor MRHS MUNSHAW(495)for the Appellant(s)No. 1
for the Defendant(s)No. 6,7,8
MRPARESHM DARJI(3700)for the Defendant(s)No. 1,2,3,4,5
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
                    Date: 02/02/2021
                     ORALORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. Rushabh Munshaw for the appellant and learned advocate Mr. Paresh M. Darji for the opponent-claimant.

Admit. Learned advocate Mr. Paresh M. Darji waives service of notice of admission for opponent-claimant.

ORDER IN CIVIL APPLICATION

Rule returnable on MARCH 24, 2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Main) at Gandhinagar dated 26.07.2019 in MACP No.571/2011 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the next returnable date.

Sd/-

(VAIBHAVID. NANAVATI,J) CAROLINE