Gujarat State Road Transport ... vs Sanjaybhai Ravjibhai Kuvarda
2021 Latest Caselaw 3565 Guj

          C/FA/904/2021                                           ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 904 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 904 of 2021
==========================================================
          GUJARAT STATE ROAD TRANSPORT CORPORATION
                            Versus
                SANJAYBHAI RAVJIBHAI KUVARDA
==========================================================
Appearance:
MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3
==========================================================

  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 26/02/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Rituraj M. Meena, 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.), Dhoraji, dated 07.01.2020 in MACP No.67 of 2017 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