Gujarat State Road Transport ... vs Maganbhai Jinabhai Vaghasiya
2021 Latest Caselaw 14283 Guj

          C/FA/5779/2019                                   ORDER DATED: 16/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 5779 of 2019
                                    With
            CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2019
                      In R/FIRST APPEAL NO. 5779 of 2019
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               GUJARAT STATE ROAD TRANSPORT CORPORATION
                                 Versus
                     MAGANBHAI JINABHAI VAGHASIYA
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Appearance:
MR DEVANG R BHATT for MR HS MUNSHAW(495) for the Appellant(s) No.
1
 for the Defendant(s) No. 4
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                    Date : 16/09/2021
                                     ORAL ORDER

ORDER in FIRST APPEAL NO.5779 of 2019

ADMIT. Learned advocate Mr. Hemal Shah waives service of notice of admission on behalf of the respondents- original claimants.

ORDER in CIVIL APPLICATION NO. 1 of 2019

RULE returnable on 28.10.2021. Learned advocate Mr. Hemal Shah waives service of notice of rule on behalf of the respondents- original claimants.

The implementation operation and execution of the impugned judgment and award is stayed subject to depositing the entire amount of compensation along with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) Radhika