Divisional Controller vs Rajesh Hariprasad Dave
2021 Latest Caselaw 3551 Guj

           C/FA/827/2021                                           ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO.             827 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/FIRST APPEAL NO. 827 of 2021
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                            DIVISIONAL CONTROLLER
                                    Versus
                           RAJESH HARIPRASAD DAVE
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Appearance:
MR DEEPAK G ALORIA(6580) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 26/02/2021

                                   ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Deepak G. Aloria, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

1. Rule. It is stated by Mr. Deepak G. Aloria, learned advocate for the applicant, on instructions, that the entire amount as determined by the Tribunal is deposited before the Tribunal.

2. Accordingly, the operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.II), Kalol, Gandhinagar, dated 16.09.2019 in MACP No. 21

C/FA/827/2021 ORDER

of 2016 is hereby stayed.

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

(VAIBHAVI D. NANAVATI,J)

NEHA