Divisional Controller Gujarat ... vs Rajesh Khetshi Juval
2021 Latest Caselaw 2972 Guj

          C/FA/773/2021                                                 ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO.                   773 of 2021

                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 773 of 2021
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      DIVISIONAL CONTROLLER GUJARAT STATE ROAD TRANSPORT
                          CORPORATION
                             Versus
                     RAJESH KHETSHI JUVAL
==========================================================
Appearance:
MR DEEPAK G ALORIA(6580) for the Appellant(s) No. 1
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 20/02/2021

                                      ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Deepak G. Aloria, learned advocate for the appellant. Mr. Hemal Shah, learned advocate appears on caveat for opponent no.1.

Admit.

Mr. Hemal Shah, learned advocate waives service of notice of admission for opponent no.1.

Registry is directed to call for Record and Proceedings.

ORDER IN CIVIL APPLICATION

Rule returnable on 27.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims

C/FA/773/2021 ORDER

Tribunal (Main), Kachchh at Bhuj dated 31.01.2020 in MACP No.483 of 2006 is stayed on condition that applicant shall deposit the amount of liability of the applicant as determined by the Tribunal before the next returnable date.

(VAIBHAVI D. NANAVATI,J)

NEHA