Gujarat State Road Transport ... vs Vipulbhai Hasmukhrai Kava
2021 Latest Caselaw 14981 Guj

        C/FA/2621/2021                           ORDER DATED: 23/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2621 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 2621 of 2021
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             GUJARAT STATE ROAD TRANSPORT CORPORATION
                                Versus
                     VIPULBHAI HASMUKHRAI KAVA
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Appearance:
MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 23/09/2021
                              ORAL ORDER

Order in First Appeal Heard Ms. Niyati Chauhan, learned advocate for Mr. Rituraj M. Meena, learned advocate for the appellant-Corporation and Mr. Hemal Shah, learned advocate for the respondent No.1.

Admit. Mr. Hemal Shah, learned advocate waives service of notice of admission on behalf of the respondent No.1.

Order in Civil Application Rule returnable on 23rd November, 2021. Mr. Hemal Shah, learned advocate waives service of notice of rule on behalf of the respondent No.1. The operation, implementation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation along- with interest and costs in the Tribunal before the returnable date.

(A.G.URAIZEE, J)

Manoj