Gujarat State Road Transport ... vs Vaishaliben Anilbhai Tapodhan
2021 Latest Caselaw 1911 Guj

                C/FA/450/2021                               ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 450 of 2021
                             With
    CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2020
               In R/FIRST APPEAL NO. 450 of 2021
==================================================
   GUJARAT STATE ROAD TRANSPORT CORPORATION THROUGH ITS
                   DIVISIONAL CONTROLLER
                            Versus
               VAISHALIBEN ANILBHAI TAPODHAN
==================================================
Appearance:
MR HS MUNSHAW(495) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
==================================================
 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 09/02/2021
                                  ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr.Rushabh Munshaw for Mr. H.S.Munshaw for the appellant through video conference.

ADMIT.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 06.04.2021.

The operation, implementation and execution of the impugned judgment and award passed by the Learned 11th Additional District and Sessions Judge, Motor Accident Claims Tribunal (Aux), Ahmedabad (Rural) dated 29.02.2020 in Motor Accident Claim Petition No.284 of 2017 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

Sd/-

(VAIBHAVI D. NANAVATI,J) VISHAL MISHRA