Gujarat State Road Transport ... vs Ravjibhai Pranjibhai Dabhi
2021 Latest Caselaw 3627 Guj

            C/FA/908/2021                                   ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 908 of 2021
                                   With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 908 of 2021
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         GUJARAT STATE ROAD TRANSPORT CORPORATION
                             Versus
                  RAVJIBHAI PRANJIBHAI DABHI
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Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 01/03/2021
                              ORAL ORDER

Heard learned Advocate Ms. Vyoma K. Jhaveri for the appellant.

Issue Notice returnable on 31.03.2021.

Meanwhile, the operation, implementation and execution of the impugned judgment and award passed by the learned M.A.C. Tribunal (Auxi.) Amreli dated 22.01.2020 in M.A.C.P No. 127 of 2017 shall remain stayed subject to the condition that the appellant shall deposit the entire awarded amount of compensation along with interest before the Tribunal on or before the returnable date.

(NIKHIL S. KARIEL,J) BDSONGARA