Gujarat State Road Transport ... vs Harshit Girish Tank
2021 Latest Caselaw 15038 Guj

     C/FA/2099/2021                                IA ORDER DATED: 24/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 2099 of 2021
==========================================================

GUJARAT STATE ROAD TRANSPORT CORPORATION Versus HARSHIT GIRISH TANK ========================================================== 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 : 24/09/2021

IA ORDER

1. Heard Ms. Jhaveri, learned advocate for the applicant Corporation. There is no appearance on behalf of the respondents though served.

2. Learned advocate for the applicant Corporation 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.

3. Having heard the learned advocate for the applicant Corporation 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 of the

C/FA/2099/2021 IA ORDER DATED: 24/09/2021

claimants to move an appropriate application for disbursement of amount. The Tribunal is directed to invest the amount deposited by the Corporation in cumulative Fixed Deposit Receipts in any Nationalized Bank for a period of three years.

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

(A.G.URAIZEE, J) SURESH SOLANKI