Gujarat State Road Transport ... vs Vanitaben Hasmukhrai Kava
2021 Latest Caselaw 15764 Guj

        C/FA/2886/2021                           ORDER DATED: 06/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2886 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 2886 of 2021
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             GUJARAT STATE ROAD TRANSPORT CORPORATION
                               Versus
                     VANITABEN HASMUKHRAI KAVA
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Appearance:
MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
for the Defendant(s) No. 4,5
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 06/10/2021
                              ORAL ORDER

Order in First Appeal Admit. Mr. Hemal Shah, learned advocate waives service of notice of admission on behalf of the respondent Nos. 1, 2 & 3.

To be heard along with First Appeal No.2621/2021.

Order in Civil Application Rule returnable on 1st December, 2021. Mr. Hemal Shah, learned advocate waives service of notice of rule on behalf of the respondent Nos.1, 2 & 3. The operation, implementation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation along with interest and costs in the Tribunal before the returnable date.

(A.G.URAIZEE, J)

Manoj