Gujarat State Road Transport ... vs Sushilaben Arvindbhai Patel
2021 Latest Caselaw 15645 Guj

      C/FA/2178/2021                        ORDER DATED: 04/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2178 of 2021
                                      With
            CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2021
                      In R/FIRST APPEAL NO. 2178 of 2021
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  GUJARAT STATE ROAD TRANSPORT CORPORATION THROUGH DIVISIONAL
                                 CONTROLLER
                                     Versus
                        SUSHILABEN ARVINDBHAI PATEL
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Appearance:
MR HS MUNSHAW(495) for the Appellant(s) No. 1
MR.HIREN M MODI(3732) for the Defendant(s) No. 1,2,3,4
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   CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                                Date : 04/10/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocates for the respective parties. Admit.

Mr.Hiren Modi, learned advocate waives service of notice of admission for respondent Nos.1 to 4.

To be heard with First Appeal No.1546 of 2021.

ORDER IN CIVIL APPLICATION Heard learned advocates for the respective parties.

Rule returnable on 29.11.2021. Mr.Hiren Modi, learned advocate waives service of notice of Rule for respondent Nos.1 to 4.

The implementation, operation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) ALI