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Gujarat State Road Transport ... vs Heirs Of Deceased Sanjanaben ...
2021 Latest Caselaw 15919 Guj

Citation : 2021 Latest Caselaw 15919 Guj
Judgement Date : 8 October, 2021

Gujarat High Court
Gujarat State Road Transport ... vs Heirs Of Deceased Sanjanaben ... on 8 October, 2021
Bench: A.G.Uraizee
     C/FA/2637/2019                               IA ORDER DATED: 08/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                     In R/FIRST APPEAL NO. 2637 of 2019
==========================================================

GUJARAT STATE ROAD TRANSPORT CORPORATION LIMITED Versus HEIRS OF DECEASED SANJANABEN KHEMABHAI PARMAR ========================================================== Appearance:

MS NEHA KAYASTHA FOR MS SEJAL K MANDAVIA for the PETITIONER(s) No. for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 08/10/2021

IA ORDER

1. Heard Ms. Neha Kayastha, learned advocate for Ms. Sejal K. Mandavia, learned advocate for the applicant - corporation.

2. Learned advocate for the corporation submits that the awarded amount of compensation along with interest and costs is deposited in the Tribunal in compliance of the order of this Court. She, therefore, submits that stay granted earlier may be confirmed.

3. Learned advocate for the claimants confirms that amount of compensation awarded by the learned Tribunal is deposited in the Tribunal.

4. Having heard the learned advocates for the

C/FA/2637/2019 IA ORDER DATED: 08/10/2021

respective parties and having considered the facts and circumstances of the case, the stay granted earlier of the impugned judgment and awarded is confirmed till the final disposal of the appeal with liberty in favour of the claimants to move an appropriate application for disbursement of amount. The Tribunal is directed to invest the amount deposited by the insurance company in cumulative Fixed Deposit Receipts in any Nationalized Bank for a period of three years and the receipt to be kept in the custody of Nazir of the concerned Tribunal.

5. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI

 
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