Gujarat State Road Transport ... vs Gitaben Balvantbhai Parmar
2021 Latest Caselaw 14898 Guj

     C/FA/2536/2021                              ORDER DATED: 22/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 2536 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 2536 of 2021
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          GUJARAT STATE ROAD TRANSPORT CORPORATION
                            Versus
                 GITABEN BALVANTBHAI PARMAR
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Appearance:
MS VYOMA K JHAVERI(6386) for the Appellant(s) No. 1
for the Defendant(s) No. 7
DELETED(20) for the Defendant(s) No. 5
NISHIT A BHALODI(9597) for the Defendant(s) No. 1,2,3,4,6
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 22/09/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

ADMIT. Mr. Nishit Bhalodi, learned advocate waives service of notice of admission on behalf of the respondent Nos. 1 to 4 and 6.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

Leave to amend the prayer 5(C). Amendment to be carried out forthwith.

Rule returnable on 22.11.2021.

C/FA/2536/2021 ORDER DATED: 22/09/2021

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) SURESH SOLANKI