Gujarat State Road Transport ... vs Lilaben Kanjibhai Padhiyar
2021 Latest Caselaw 1785 Guj

          C/FA/6065/2019                                       ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 6065 of 2019
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                  In R/FIRST APPEAL NO. 6065 of 2019
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         GUJARAT STATE ROAD TRANSPORT CORPORATION
                           Versus
                 LILABEN KANJIBHAI PADHIYAR
==========================================================
Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
HCLS COMMITTEE(4998) for the Defendant(s) No. 7
MR AKSHAY A VAKIL(5473) for the Defendant(s) No. 7
MR CHIRAYU A MEHTA(3256) for the Defendant(s) No. 8
MR TUSHAR L SHETH(3920) for the Defendant(s) No. 1,2,3,4,5,6
RAVI B SHAH(5346) for the Defendant(s) No. 7
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                                Date : 05/02/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Heard learned advocate Ms. Vyoma Jhaveri for the appellant.

The appeal is admitted.

Order in Civil Application

Leave to amend the prayer to substitute the words 'Letters Patent Appeal' to the words 'the present First Appeal'

Heard learned advocate Mr. Vyoma Jhaveri for the applicant.

C/FA/6065/2019 ORDER

Rule returnable on 22.3.2021.

There shall be stay on operation and execution of the judgment and awarded impugned in the main First Appeal on the condition, however, that the applicant deposits before the returnable date the entire awarded amount together with the cost and interest before the Tribunal concerned.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) C.M. JOSHI