Gujarat State Road Transport ... vs Chandrakant Shankarlal Mundra
2021 Latest Caselaw 15634 Guj

     C/FA/2805/2021                               ORDER DATED: 04/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2805 of 2021

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          GUJARAT STATE ROAD TRANSPORT CORPORATION
                            Versus
               CHANDRAKANT SHANKARLAL MUNDRA
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Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 04/10/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

ADMIT.

ORDER IN CIVIL APPLICATION

Leave to amend prayer 5(B) is granted. Amendment to be carried out forthwith.

Heard learned advocate for the applicant.

Rule returnable on 29.11.2021.

The implementation, operation and execution of the impugned judgment and award is stayed on condition of

C/FA/2805/2021 ORDER DATED: 04/10/2021

depositing the entire amount of compensation with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) SURESH SOLANKI