Citation : 2021 Latest Caselaw 7590 Guj
Judgement Date : 2 July, 2021
C/SCA/9219/2021 ORDER DATED: 02/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 9219 of 2021
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AHMEDABAD MUNICIPAL TRANSPORT SERVICE THROUGH ITS
TRANSPORT MANAGER
Versus
VISHVESHKUMAR JAGDISHPRASAD TRIVEDI SINCE DECD.
THROUGH LHS GAYATRIBEN VISHVESHKUMAR TRIVEDI
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Appearance:
MR HS MUNSHAW(495) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
Date : 02/07/2021
ORAL ORDER
NOTICE returnable on 09th August, 2021, subject to petitioner deposits the amount, as mentioned in the impugned judgment and award, on or before that day before this Court and upon depositing such amount, it shall be invested in cumulative Fixed Deposit in any Nationalized Bank initially for a period fetching maximum interest and thereafter, it shall be renewed from time to time till the final disposal of this petition.
(UMESH A. TRIVEDI, J) Lalji Desai
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