Gujarat State Road Transport ... vs Manjibhai Jadhavbhai Kamani
2021 Latest Caselaw 16747 Guj

     C/FA/4556/2019                              IA ORDER DATED: 25/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                     In R/FIRST APPEAL NO. 4556 of 2019
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GUJARAT STATE ROAD TRANSPORT COPORATION LIMITED RAJKOT Versus MANJIBHAI JADHAVBHAI KAMANI ========================================================== Appearance:

MS KIRAN D PANDEY for the PETITIONER(s) No. MR AMAR D MITHANI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 25/10/2021 IA ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocate for the applicants 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 necessary order for disbursement may be made and stay granted earlier may be confirmed till the final disposal of the appeal.

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 respective parties and having considered the facts and circumstances of the case, the stay granted earlier of

C/FA/4556/2019 IA ORDER DATED: 25/10/2021

the impugned judgment and award is confirmed till the final disposal of the appeal

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

(A.G.URAIZEE, J) ALI