The Director General And ... vs Ramagauri Purshottambhai ...
2021 Latest Caselaw 4714 Guj

              C/FA/1185/2021                           ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 1185 of 2021

                            With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
             In R/FIRST APPEAL NO. 1185 of 2021
============================================
   THE DIRECTOR GENERAL AND INSPECTOR GENERAL OF
                           POLICE
                            Versus
         RAMAGAURI PURSHOTTAMBHAI RAJYAGURU
============================================
Appearance:
MR ADITYASINH JADEJA AGP(1) for the Appellant(s) No. 1
for the Defendant(s) No. 2
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
============================================
CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 24/03/2021

                                ORAL ORDER

Heard learned AGP Shri Adityasinh Jadeja for the appellant and learned Advocate Shri Nishit A. Bhalodi for the respondent No.1 - original claimant.

ADMIT. Learned Advocate Shri Bhalodi waives service of notice of admission on behalf of the respondent No.1.

CIVIL APPLICATION NO.1 of 2020 :

Heard learned AGP Shri Adityasinh Jadeja for the applicant and learned Advocate Shri Nishit A. Bhalodi for the respondent No.1 - original claimant.

C/FA/1185/2021 ORDER

By way of this application, the applicant prays for staying the operation, implementation and execution of the judgment and award dated 22.11.2019 passed by learned Motor Accident Claims Tribunal (Auxi.), Rajkot at Jetpur in MACP No.664 of 2012.

Issue Notice returnable on 06.05.2021.

Considering the submissions of learned AGP, the impugned judgment and award shall remain stayed subject to the condition that by next returnable date, the applicant shall deposit entire awarded amount with the learned Tribunal.

(NIKHIL S. KARIEL,J) Y.N. VYAS