The Gujarat State Road Transport ... vs Gitaben Natvarlal Bhandari
2021 Latest Caselaw 16110 Guj

        C/FA/2704/2021                               ORDER DATED: 12/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2704 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                                     In
                       R/FIRST APPEAL NO. 2704 of 2021
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            THE GUJARAT STATE ROAD TRANSPORT CORPORATION LTD., & 1 other(s)
                                            Versus
                             GITABEN NATVARLAL BHANDARI & 3 other(s)
==============================================================================
Appearance:
MS KIRAN D PANDEY(3337) for the Appellant(s) No. 1,2
. for the Defendant(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 12/10/2021
                    ORAL ORDER

Order in First Appeal Admit. Mr. Meet Pansuria, learned advocate for Mr. Tirth Nayak, learned advocate waives service of notice of admission on behalf of the respondents.

Order in Civil Application Rule. Mr. Meet Pansuria, learned advocate waives service of notice of rule on behalf of the respondents.

Heard learned advocate for the applicant.

Learned advocate for the applicant submits that the applicant has already deposited the amount of compensation along-with interest and proportionate costs in the tribunal in terms of the impugned judgment and award. She, therefore, urges that the implementation, operation and execution of the impugned judgment may be stayed till the disposal of the appeal.

In view of the above, implementation, operation and execution of the impugned judgment and award is stayed till disposal of the appeal with liberty in favour of the claimants to move and appropriate application for disbursement of the amount. Rule is made absolute.

(A.G.URAIZEE, J) Manoj