Gujarat State Road Transport ... vs Badiben Alias Badidevi Bhanaji ...
2021 Latest Caselaw 3843 Guj

         C/FA/1023/2021                                      ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 1023 of 2021

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                 In R/FIRST APPEAL NO. 1023 of 2021
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        GUJARAT STATE ROAD TRANSPORT CORPORATION
                           Versus
          BADIBEN ALIAS BADIDEVI BHANAJI BHAGORA
==========================================================
Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
for the Defendant(s) No. 1,10,11,12,2,3,4,5,6,7,8,9
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 05/03/2021

                              ORAL ORDER

FIRST APPEAL NO. 1023 of 2021

Heard learned advocate Ms. Vyoma Jhaveri on behalf of

the appellant through video conference.

Admit.

Issue notice of admission, returnable on 28.04.2021.

CIVIL APPLICATION (FOR STAY) NO. 1 of 2021

Heard learned advocate Ms. Vyoma Jhaveri on behalf of

the applicant through video conference.

C/FA/1023/2021 ORDER

By way of this application, the applicant prays for staying

the impugned judgment and award passed by the learned MAC

Tribunal (Main), Sabarkantha at Himmatnagar in MACP

No.599/2010 dated 16.12.2019.

Considering the submissions made by the learned

advocate Ms. Jhaveri on behalf of the applicant, issue notice

returnable on 28.04.2021.

By way of interim relief, the impugned judgment and

order shall remain stayed subject to the condition that the

applicant deposits the entire amount awarded by the learned

Tribunal along with interest and cost before the Tribunal by the

next date of hearing.

(NIKHIL S. KARIEL,J) MAYA S. CHAUHAN