Gujarat State Road Transport ... vs Maheshbhai Sukhabhai
2021 Latest Caselaw 7471 Guj

       C/FA/1709/2021                                 ORDER DATED: 01/07/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 1709 of 2021
                                 With
         CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1709 of 2021
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             GUJARAT STATE ROAD TRANSPORT CORPORATION
                               Versus
                       MAHESHBHAI SUKHABHAI
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Appearance:
RUSHABH H MUNSHAW(8958) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                               Date : 01/07/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. Rushabh Munshaw for the appellant Corporation.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Corporation.

Rule returnable on 25.8.2021.

There shall be stay of the impugned judgment and award of the Motor Accident Claims Tribunal on condition that the applicant-Insurance Company deposits before the Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) C.M. JOSHI