Gujarat State Road Transport ... vs Kanchanben Ratanlal Ranka
2021 Latest Caselaw 6916 Guj

       C/FA/1634/2021                              ORDER DATED: 24/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 1634 of 2021
                                 With
         CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1634 of 2021
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             GUJARAT STATE ROAD TRANSPORT CORPORATION
                               Versus
                KANCHANBEN RATANLAL RANKA & 4 other(s)
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Appearance:
RUSHABH H MUNSHAW(8958) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
                   Date : 24/06/2021
                    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 13.8.2021.

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

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