Chairman Gujarat State Road ... vs Girishkumar Mahendrabhai ...
2021 Latest Caselaw 1830 Guj

        C/FA/405/2021                                             ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 405 of 2021
                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
              In R/FIRST APPEAL NO. 405 of 2021
==========================================================
       CHAIRMAN GUJARAT STATE ROAD TRANSPORT CO LTD
                           Versus
             GIRISHKUMAR MAHENDRABHAI CHAUHAN
==========================================================
Appearance:
MR NIRAL R MEHTA(3001) for the Appellant(s) No. 1
 for the Defendant(s) No. 2
MR MAKBUL I MANSURI(2694) for the Defendant(s) No. 1
==========================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 08/02/2021
                              ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Niral R. Mehta, learned advocate for the appellant. Mr. Makbul I. Mansuri, learned advocate appears on caveat for opponent no.1.

Admit.

Mr. Makbul I. Mansuri, learned advocate waives service of notice of admission for opponent no.1.

ORDER IN CIVIL APPLICATION

Rule returnable on 24.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Ahmedabad, dated 12.12.2019 in MACP No.879 of 2012 is stayed on condition that applicant shall deposit the amount of

C/FA/405/2021 ORDER

liability of the applicant as determined by the Tribunal before the next returnable date.

It is open for the claimants to file an appropriate application for disbursement of the amount.

(VAIBHAVI D. NANAVATI,J)

NEHA