Gujarat High Court
Gujarat State Road Transport ... vs Anubhai Rahemansha Pathan on 9 September, 2023
Bench: Ilesh J. Vora
NEUTRAL CITATION
C/FA/2370/2015 CONCILIATION ORDER DATED: 09/09/2023
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IN THE HIGH COURT LEGAL SERVICES COMMITTEE, AHMEDABAD
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ON THIS 9TH DAY OF SEPTEMBER, 2023
CONCILIATORS PRESENT: HONOURABLE MR. JUSTICE ILESH J.
VORA
AND
MR. PRAKASH K JANI (SENIOR
ADVOCATE, HIGH COURT OF GUJARAT)
R/FIRST APPEAL NO. 2370 of 2015
1 GUJARAT STATE ROAD
TRANSPORT CORPORATION
THROUGH GENERAL
MANAGER, VAHAN
VYAVHARBHAVAN, NEAR
MOTIBAUG, JUNAGADH
Appellant(s)
VERSUS
1 ANUBHAI RAHEMANSHA 2 RAMABHAI KALABHAI
PATHAN MAKADIYA (DALIT)
BEHIND TARBANGLA, NR. AGATARY, TA: KESHOD.
NAVA TANKA, MANDIR VALI
GALI,VANKARVAS,
JUNAGADH[AMENDED AS
PER COURTS ORDER
DATED 27.10.15 IN CA
5372/15]
3 RAJESHBHAI AMALDAS 4 JAYESHKUMAR NARANDAS
GONDALIYA KAKKAD
DELETED AS PER AERODROM ROAD,
APPLICATION EXH 23 KESHODDIST: JUNAGADH
5 NEW INDIA ASSURANCE
CO. LTD.
GOKUL CHAMBERS,
JAYSHREE ROAD,KALVA
CHOWK, JUNAGADH
Defendant(s)
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NEUTRAL CITATION
C/FA/2370/2015 CONCILIATION ORDER DATED: 09/09/2023
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Appearance:
RULE SERVED for the Defendant(s) No. 1,2,4,5
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This First Appeal filed under Section 173(1) of the Motor Vehicles Act,
1988, against the judgment and award dated 15.07.2014 passed in M.A.C.P.
No. 649 of 2000 on the file of MACT (Aux), 8 th Adhoc Addi. Dist. Court,
Junagadh partially allowing the claim petition or compensation and seeking
enhancement of compensation.
This appeal coming on for conciliation before Lok Adalat, the following
order is passed :
CONCILIATION ORDER
The matter is taken up for hearing in Lok Adalat. Learned advocate
appearing for the appellant has tendered withdrawal pursis dated
09.09.2023 seeking withdrawal of the present appeal. The withdrawal
pursis is taken on record.
In view of above, the present First Appeal stands disposed of as
withdrawn. It is made clear that this withdrawal shall not be treated as
precedent by the either side and it will not affect any connected matter(s)
or any other proceedings pending before any other Court or Tribunal.
Necessary court fees, if any, be reimbursed as per Section 21(1) of
the Legal Services Authorities Act, 1987, through an electronic mode to
the appellant. Since the Appeal is withdrawn, the claim amount, if any,
lying with the Bank in the form of FDRs either with the Tribunal or with
the Nazir Branch of the Tribunal/Court, be disbursed in favour of the
original claimant/s after due verification and after following proper
procedure, by way of an Account Payee Cheque and/or RTGS and/or
NEUTRAL CITATION
C/FA/2370/2015 CONCILIATION ORDER DATED: 09/09/2023
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NEFT. The apportionment of the awarded amount, if any, shall be in the
very terms, as ordered by the Tribunal in the original award. Record &
proceedings, if any, shall be remitted back to the concerned Tribunal
forthwith.
In view of the withdrawal of the main First Appeal, all pending
application/s, if any, stand consigned to records.
(ILESH J. VORA,J)
CONCILIATOR
(PRAKASH K JANI, SENIOR ADVOCATE)
CONCILIATOR
P.S. JOSHI/Tausif
