Gujarat State Road Transport ... vs Jashiben Manibhai Vankar W/O ...
2021 Latest Caselaw 5975 Guj

         C/FA/1395/2021                                  ORDER DATED: 14/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/FIRST APPEAL NO. 1395 of 2021

                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                       In R/FIRST APPEAL NO. 1395 of 2021
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         GUJARAT STATE ROAD TRANSPORT CORPORATION
                            Versus
    JASHIBEN MANIBHAI VANKAR W/O MANIBHAI DEVABHAI VANKAR
==========================================================
Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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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.Vyoma Jhaveri for the appellant-Corporation.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Ms.Vyoma Jhaveri 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