Gujarat State Road Transport ... vs Chandulal Jasabhai Solanki
2021 Latest Caselaw 3985 Guj

         C/FA/1044/2021                                     ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/FIRST APPEAL NO. 1044 of 2021
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                 In R/FIRST APPEAL NO. 1044 of 2021
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        GUJARAT STATE ROAD TRANSPORT CORPORATION
                          Versus
                CHANDULAL JASABHAI SOLANKI
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Appearance:
MR HAMESH C NAIDU(5335) for the Appellant(s) No. 1
for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                            Date : 09/03/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL :-

Heard learned advocate Mr.Vivek Shah for Mr.H.C.Naidu, learned advocate for the appellant.

Considering the submissions made by Mr.Vivek Shah for Mr.H.C.Naidu, learned advocate for the appellant, Admit.

Issue notice for admission returnable on 22th April, 2021.

ORDER IN CIVIL APPLICATION :-

Heard learned advocate Mr.Vivek Shah for Mr.H.C.Naidu, learned advocate for the appellant.

C/FA/1044/2021 ORDER

Issue notice returnable on 22nd April, 2021.

By way of the present application, the applicant prays for staying the impugned judgment and award dated 09.03.2020 passed by the M.A.C.T. (Main), At Junagadh in M.A.C.P. No.86 of 2019.

Mr.Vivek Shah for Mr.H.C.Naidu, learned advocate for the appellant submitted that the entire amount as awarded by the learned tribunal along with interest and cost has been deposited with the concerned tribunal and whereas, the receipt thereof dtd.12.01.2021 is also produced on record.

Considering the same, the impugned judgment and award dated 09.03.2020 passed by the M.A.C.T. (Main), At Junagadh in M.A.C.P. No.86 of 2019 is stayed till the next date of hearing.

It would be open for the claimants to file appropriate application for disbursement.

(NIKHIL S. KARIEL,J) MOHMMEDSHAHID