Gujarat S T Corporation Ahmedabad vs Hawabibi Wd/O Decd Amirkhan ...
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Gujarat High Court

Gujarat S T Corporation Ahmedabad vs Hawabibi Wd/O Decd Amirkhan ... on 14 March, 2026

                                                                                                                   NEUTRAL CITATION




                       C/FA/2697/2021                                       CONCILIATION ORDER DATED: 14/03/2026

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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 14TH DAY OF MARCH, 2026


                         CONCILIATORS PRESENT: HONOURABLE MR.JUSTICE D. M. VYAS
                                                         AND
                                                          CONCILIATOR - MR. APURVA SHARAD VAKIL
                                                         (LD. DESIGNATED SENIOR ADVOCATE)

                                               R/FIRST APPEAL NO. 2697 of 2021


                          1     GUJARAT S T
                                CORPORATION AHMEDABAD
                                SERVED UPON MANAGER,
                                GUJARAT STATE ROAD
                                TRANSPORT CORPORATION,
                                GITA MANDIR ROAD,
                                AHMEDABAD

                                                                                                   Appellant(s)
                                                              VERSUS

                          1     HAWABIBI WD/O DECD                     2    SAMIRKHAN AMIRKHAN
                                AMIRKHAN IBRAHIMKHAN                        PATHAN
                                PATHAN                                      RESD AT HOUSE NO 27,
                                RESD AT HOUSE NO 27,                        INDIRA PARK, A WARD,
                                INDIRA PARK, A WARD,                        JUHAPURA SARKHEJ ROAD,
                                JUHAPURA SARKHEJ ROAD,                      AHMEDABAD
                                AHMEDABAD
                          3     MOHSINKHAN AMIRKHAN                    4    FIROZKHAN AMIRKHAN
                                PATHAN                                      PATHAN
                                RESD AT HOUSE NO 27,                        RESD AT HOUSE NO 27,
                                INDIRA PARK, A WARD,                        INDIRA PARK, A WARD,
                                JUHAPURA SARKHEJ ROAD,                      JUHAPURA SARKHEJ ROAD,
                                AHMEDABAD                                   AHMEDABAD



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                                                                                                                    NEUTRAL CITATION




                       C/FA/2697/2021                                       CONCILIATION ORDER DATED: 14/03/2026

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                           5    DRIVER OF S.T. BUS NO.
                                GJ-18-Y-2515 OWNED BY
                                GUJARAT STATE ROAD
                                TRANSPORT CORPORATION
                                DRIVER OF S.T. BUS NO.
                                GJ-18-Y-2515 OWNED BY
                                GUJARAT STATE ROAD
                                TRANSPORT CORPORATION

                                                                                                  Defendant(s)
                      ==========================================================

Appearance:

RULE UNSERVED for the Defendant(s) No. 1,2,3,4 ==========================================================

CONCILIATION ORDER

1. With the consent of the parties, this matter was taken up for hearing in the Lok Adalat.

2. Learned advocate for the appellant has tendered withdrawal pursis which is taken on record. He seeks permission to withdraw the appeal as per the pursis.

3. Permission as prayed for is granted. In view of the pursis submitted by learned advocate for the appellant, this appeal stands disposed of as withdrawn. Connected civil application, if any, shall stand disposed of.

4. Since the appeal is withdrawn, the award amount, if any,

NEUTRAL CITATION

C/FA/2697/2021 CONCILIATION ORDER DATED: 14/03/2026

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lying with the bank in the form of FDs/ lying either with the Tribunal or with the Nazir Branch of the Tribunal may be disbursed in favour of the claimant/s after due verification by way of RTGS.

5. Necessary Court fees, if any, be refunded to the appellant, as per the provisions of Section 21(1) of the Legal Services Authority Act, 1987.

6. The order passed in this appeal shall not be treated as precedent in any other matter including any case arising out of the same incident.

7. The Registry is directed to transmit the record and proceedings to the Tribunal forthwith, if any.

(D. M. VYAS, J) CONCILIATOR

(A. S. VAKIL) CONCILIATOR

PD