Divisional Controller Gujarat ... vs Lh Of Decd Tejasbhai Alias Lalo ...
2021 Latest Caselaw 4630 Guj

         C/FA/995/2021                                  ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 995 of 2021

                                With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 995 of 2021
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   DIVISIONAL CONTROLLER GUJARAT STATE ROAD TRANSPORT
                      CORPORATION
                           Versus
     LH OF DECD TEJASBHAI ALIAS LALO RAMANBHAI KALARA
==========================================================
Appearance:
MR DEEPAK G ALORIA(6580) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
CHETANKUMAR K SHAH(7364) for the Defendant(s) No. 1.1,1.2,1.3
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                            Date : 23/03/2021

                             ORAL ORDER

Order in First Appeal

Heard learned advocate Mr. Deepak Aloria on behalf of

the appellant and learned advocate Mr. Chetankumar Shah

on behalf of respondents No.1.1 to 1.3.

ADMIT. Learned advocate Mr. Chetankumar Shah waives

service of admission on behalf of respondents No.1.1 to 1.3.

C/FA/995/2021 ORDER

Order in Civil Application

Heard learned advocate Mr. Deepak Aloria on behalf of

the applicant and learned advocate Mr. Chetankumar Shah

on behalf of opponents No.1.1 to 1.3.

By way of this application, the applicant prays for staying

implementation and execution of the impugned judgment and

award dated 04.10.2019 passed in MACP No. 941 of 2013 by

the learned MACT (Auxi.), Godhra.

Considering the submissions, issue notice returnable on

04.05.2021. The impugned judgment and award shall be

stayed on condition that the applicant/appellant deposits the

entire amount awarded by the learned Tribunal with interest

and costs before the Tribunal concerned by the next returnable

date.

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