Divisional Controller vs Raval Bhikhiben Rameshbhai
2021 Latest Caselaw 3561 Guj

           C/FA/915/2021                                              ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 915 of 2021
                              With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/FIRST APPEAL NO. 915 of 2021
==========================================================
                          DIVISIONAL CONTROLLER
                                  Versus
                       RAVAL BHIKHIBEN RAMESHBHAI
==========================================================
Appearance:
MR DEEPAK G ALORIA(6580) for the Appellant(s) No. 1
 for the Defendant(s) No. 5
MR KK THAKKAR(2834) for the Defendant(s) No. 1,2,3,4
==========================================================

  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.

Mr. K.K. Thakkar, learned advocate waives service of notice of admission for opponent nos.1-4.

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.), Mehsana at Visnagar dated 10.10.2019 in MACP No.25 of 2015 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