Gujarat State Road Transport ... vs Manjuben Jyantibhai Prajapati
2021 Latest Caselaw 14715 Guj

      C/FA/2532/2021                           ORDER DATED: 21/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/FIRST APPEAL NO. 2532 of 2021
                                       With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                        In R/FIRST APPEAL NO. 2532 of 2021
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             GUJARAT STATE ROAD TRANSPORT CORPORATION LTD
                                      Versus
                         MANJUBEN JYANTIBHAI PRAJAPATI
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Appearance:
MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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    CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 21/09/2021
                            ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate for the appellant. Admit.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant.

Rule returnable on 17.11.2021.

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

(A.G.URAIZEE, J) ALI