Divisional Controller Gujarat ... vs Arunkumar Manibhai Patel
2021 Latest Caselaw 13497 Guj

    C/FA/1445/2021                              IA ORDER DATED: 06/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 1445 of 2021
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DIVISIONAL CONTROLLER GUJARAT STATE ROAD TRANSPORT CORPORATION Versus ARUNKUMAR MANIBHAI PATEL ========================================================== Appearance:

for the PETITIONER(s) No. MR DEEPAK G ALORIA for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 06/09/2021 IA ORDER

Heard Mr.Deepak Aloria, learned advocate for the applicant.

There is no appearance on behalf of the respondent, despite service of notice of Rule.

The applicant has assailed the judgment and award dated 7.9.2019 passed by the Chairman MACT (Main), Sabarkantha at Himmatnagar in MACP No.352 of 2013.

The appeal is admitted by this Court vide order dated 15.6.2021. On this civil application, Rule was issued and the impugned judgment and award is stayed on condition that the applicant deposits the entire awarded amount together with cost and interest.

Mr.Aloria, learned advocate states at bar that in

C/FA/1445/2021 IA ORDER DATED: 06/09/2021

compliance of order dated 15.6.2021, the amount is deposited in the Tribunal. He, therefore, urges that the stay granted earlier may be confirmed till disposal of the appeal.

Considering the fact that the appellant has deposited the entire amount of compensation together with cost and interest in the Tribunal. The application stands disposed of. The stay granted earlier is confirmed till disposal of the appeal. Liberty is reserved in favour of the claimants to move an application for disbursement of the amount. Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) ALI