Gujarat State Road Transport ... vs Kailashben Raijibhai Zala Wd/O ...
2021 Latest Caselaw 3134 Guj

          C/FA/809/2021                                           ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 809 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 809 of 2021
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           GUJARAT STATE ROAD TRANSPORT SERVICE
                           Versus
  KAILASHBEN RAIJIBHAI ZALA WD/O RAIJIBHAI SOMABHAI ZALA
==========================================================
Appearance:
MS SEJAL K MANDAVIA(436) 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 : 23/02/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard Ms. Neha Kaysth, learned advocate for Ms. Sejal K. Mandavia learned advocate for the appellant.

Admit.

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 Tribunal (Aux.), Ahmedabad, dated 21.03.2020 in MACP No.709 of 2013 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