Gujarat State Road Transport ... vs Babliben Wd/O Anadiyabhai ...
2021 Latest Caselaw 1016 Guj

            C/FA/154/2021                                            ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 154 of 2021
                                With
       CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 154 of 2021
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             GUJARAT STATE ROAD TRANSPORT CORPORATION
                               Versus
            BABLIBEN WD/O ANADIYABHAI MAGANBHAI PATEL
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Appearance:
MR HS MUNSHAW(495) 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 : 21/01/2021

                                   ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. H.S. Munshaw, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 04.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Main), Dahod, dated 30.07.2020 in MACP No.437 of 2009 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