Gujarat State Road Transport ... vs Nareshbhai Babubhai Solanki
2021 Latest Caselaw 14034 Guj

     C/FA/1267/2020                           IA ORDER DATED: 14/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


        CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2019
                  In R/FIRST APPEAL NO. 1267 of 2020
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GUJARAT STATE ROAD TRANSPORT CORPORATION Versus NARESHBHAI BABUBHAI SOLANKI ========================================================== Appearance:

for the PETITIONER(s) No. MR HS MUNSHAW for the PETITIONER(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. NOTICE SERVED for the RESPONDENT(s) No. NOTICE UNSERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 14/09/2021 IA ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocate for the applicant 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. He, 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 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

C/FA/1267/2020 IA ORDER DATED: 14/09/2021

the final disposal of the appeal

5. With the aforesaid directions, present Civil Application stands disposed of.

(A.G.URAIZEE, J)

ALI