Gujarat State Road Transport ... vs Manjulaben Mukeshbhai Rathwa
2021 Latest Caselaw 1084 Guj

            C/FA/211/2021                                          ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 211 of 2021
                                With
       CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 211 of 2021
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            GUJARAT STATE ROAD TRANSPORT CORPORATION
                              Versus
                  MANJULABEN MUKESHBHAI RATHWA
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Appearance:
MR HS MUNSHAW(495) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 22/01/2021
                                  ORAL ORDER

ORDER IN FIRST APPEAL

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

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 03.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), 7th Additional District and Sessions Court, Vadodara, dated 29.02.2020 in MACP No.522 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