Gujarat State Road Transport ... vs Ravibhai Jayantibhai Bhakhodiya
2021 Latest Caselaw 13327 Guj

      C/FA/2356/2021                                  ORDER DATED: 02/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2356 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2356 of 2021
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           GUJARAT STATE ROAD TRANSPORT CORPORATION
                             Versus
                RAVIBHAI JAYANTIBHAI BHAKHODIYA
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Appearance:
MR HAMESH C NAIDU(5335) for the Appellant(s) No. 1
for the Defendant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                               Date : 02/09/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr. H. C. Naidu for the appellant.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr. H. C. Naidu for the applicant.

Rule returnable on 13.10.2021.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant deposits before the Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) DRASHTI K. SHUKLA