Gujarat State Road Transport ... vs Lalitkumar Kanaiyalal Barodia
2021 Latest Caselaw 6924 Guj

       C/FA/1632/2021                              ORDER DATED: 24/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 1632 of 2021
                                 With
         CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1632 of 2021
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             GUJARAT STATE ROAD TRANSPORT CORPORATION
                                Versus
               LALITKUMAR KANAIYALAL BARODIA & 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