Gujarat State Road Transport ... vs Bhupatbhai Trikambhai Bhumbhani
2021 Latest Caselaw 17322 Guj

         C/FA/3264/2021                                ORDER DATED: 16/11/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/FIRST APPEAL NO. 3264 of 2021
                                      With
                   CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                        In R/FIRST APPEAL NO. 3264 of 2021
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              GUJARAT STATE ROAD TRANSPORT CORPORATION
                                Versus
                   BHUPATBHAI TRIKAMBHAI BHUMBHANI
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Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                   Date : 16/11/2021
                    ORAL ORDER

Order in First Appeal No.3264 of 2021

Heard Ms.Vyoma K. Jhaveri, learned advocate for the appellant.

Looking to the issue involved in the present appeal, it requires consideration. Hence, Appeal is admitted.

Order in Civil Application No.1 of 2021 Rule returnable on 11.01.2022. The impugned judgment and award is stayed on a condition that the applicant shall deposit the awarded/ decreetal amount before the concerned Tribunal on or before returnable date.

(VIPUL M. PANCHOLI, J) piyush