Gujarat State Road Transport ... vs Madhuben @ Manishaben Kanubhai @ ...
2021 Latest Caselaw 14425 Guj

    C/FA/1396/2021                              IA ORDER DATED: 17/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 1396 of 2021
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GUJARAT STATE ROAD TRANSPORT CORPORATION Versus MADHUBEN @ MANISHABEN KANUBHAI @ KANAIYALAL LADHVA ========================================================== Appearance:

for the PETITIONER(s) No. MS VYOMA K JHAVERI for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 17/09/2021 IA ORDER

1. Heard learned advocate for the applicant and learned advocate for the claimants.

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. She, therefore, submits that stay granted earlier may be confirmed. Learned advocate for the claimants confirms that amount of compensation awarded by the learned Tribunal is deposited in the Tribunal.

3. 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 the final disposal of the appeal with liberty in favour

C/FA/1396/2021 IA ORDER DATED: 17/09/2021

of the claimants to move an appropriate application for disbursement of amount.

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

(A.G.URAIZEE, J) ALI