Gujarat State Road Transport ... vs Niteshbhai Shivabhai Vala
2021 Latest Caselaw 3043 Guj

          C/FA/805/2021                                           ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 805 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 805 of 2021
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          GUJARAT STATE ROAD TRANSPORT CORPORATION
                            Versus
                  NITESHBHAI SHIVABHAI VALA
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Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 22/02/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard Ms. Vyoma K. Jhaveri, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 28.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Mahuva, dated 22.10.2019 in MACP No.47 of 2018 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