Gujarat State Road Transport ... vs Lilaben Shankarbhai Zala
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Gujarat High Court

Gujarat State Road Transport ... vs Lilaben Shankarbhai Zala on 19 September, 2025

                                                                                                                   NEUTRAL CITATION




                            C/MCA/2219/2025                                          ORDER DATED: 19/09/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 2219 of
                                                 2025

                                         In F/FIRST APPEAL NO. 20354 of 2025

                      ==========================================================
                                 GUJARAT STATE ROAD TRANSPORT CORPORATION
                                                   Versus
                                      LILABEN SHANKARBHAI ZALA & ORS.
                      ==========================================================
                      Appearance:
                      MR HS MUNSHAW(495) for the Applicant(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                        Date : 19/09/2025

                                                            ORAL ORDER

1. Heard learned advocate for the applicant. Learned advocate

for the applicant submitted that the applicant has preferred the

appeal against the impugned judgment and award dated

25.04.2025 passed by the Motor Accident Claim Tribunal

(Auxiliary) Kheda at Nadiad in M.A.C.P. no.659 of 2024.

2. He further submitted that the Registry raised the

objections for non payment of court fees. The said objection

could not be removed owing to the inadvertent mistake on the

part of the lawyer. He further submitted that the court fees has

already been received. He further submitted that the delay in

affixing the court fees has occurred owing to the inadvertent

NEUTRAL CITATION

C/MCA/2219/2025 ORDER DATED: 19/09/2025

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mistake on the part of the lawyer.

3. Having considered the submissions of the learned advocate

for the applicant, the present application deserves to be allowed.

Accordingly the First Appeal is directed to be restored to its

original file. No order as to costs.

4. One week time is granted to the applicant to pay the court

fees.

5. Registry is directed to take necessary steps.

(MOOL CHAND TYAGI, J) CDP