Gujarat State Road Transport ... vs Lh Of Decd Shyambhai Alias ...
2021 Latest Caselaw 5973 Guj

         C/FA/1400/2021                                 ORDER DATED: 14/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 1400 of 2021
               With CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                      In R/FIRST APPEAL NO. 1400 of 2021
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          GUJARAT STATE ROAD TRANSPORT CORPORATION
                             Versus
     LH OF DECD SHYAMBHAI ALIAS SAMUBHAI MANJIBHAI RATHOD
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Appearance:
MS SEJAL K MANDAVIA(436) for the Appellant(s) No. 1
for the Defendant(s) No. 1,1.1,1.2,1.3,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                 Date : 14/06/2021

                                  ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Ms.Sejal Mandavia for the appellant-Corporation.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Ms.Sejal Mandavia for the applicant- Corporation.

Rule returnable on 20.7.2021.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant-Corporation deposits the entire awarded amount before the next date.

(N.V.ANJARIA, J) Manshi