Gujarat State Road Transport ... vs Sunitaben Wd/O Decd. Maganbhai ...
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Gujarat High Court

Gujarat State Road Transport ... vs Sunitaben Wd/O Decd. Maganbhai ... on 14 March, 2026

                                                                                                                   NEUTRAL CITATION




                       C/FA/2736/2022                                       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. 2736 of 2022


                           1     GUJARAT STATE ROAD
                                 TRANSPORT CORPORATION
                                 THRU. DIVISIONAL
                                 CONTROLLER, OFFICE OF
                                 GODHRA DIVISION,
                                 BURAVAV, GODHRA

                                                                                                    Appellant(s)
                                                              VERSUS

                           1     SUNITABEN WD/O DECD.                 10    NATIONAL INSURANCE
                                 MAGANBHAI MANUBHAI                         COMPANY LTD.
                                 DAMOR                                      NR. B.V.GANDHI PETROL
                                 VIL. BHUVERO, TAL.                         PUMP, GODHRA
                                 DHANPUR, DIST. DAHOD
                          11     NATVARSINH BALWANTSINH                2    MUKESHBHAI
                                 CHAUHAN                                    MANAGARBHAI DAMOR
                                 S.T.DEPOT, BODELI, TAL.                    VIL. BHUVERO, TAL.
                                 SANKHEDA, DIST.                            DHANPUR, DIST. DAHOD
                                 VADODARA
                           3     MINOR RENUKABEN                       4    MINOR NILESHBHAI
                                 MAGANBHAI DAMOR                            MAGANBHAI DAMOR
                                 VIL. BHUVERO, TAL.                         VIL. BHUVERO, TAL.
                                 DHANPUR, DIST. DAHOD                       DHANPUR, DIST. DAHOD



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                                                                                                                    NEUTRAL CITATION




                       C/FA/2736/2022                                       CONCILIATION ORDER DATED: 14/03/2026

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                            5    MINOR MEHULBHAI                       6    MANUBHAI BHURKABHAI
                                 MAGANBHAI DAMOR                            DAMOR
                                 VIL. BHUVERO, TAL.                         VIL. BHUVERO, TAL.
                                 DHANPUR, DIST. DAHOD                       DHANPUR, DIST. DAHOD
                            7    JANGLIBEN MANUBHAI                    8    MURTUJA JAMILA PATHAN
                                 DAMOR                                      DHAPUR, DIST. DAHOD
                                 VIL. BHUVERO, TAL.
                                 DHANPUR, DIST. DAHOD
                            9    BABUBHAI AMBALAL PATEL
                                 GOPAL PARK SOCIETY,
                                 MANSA, DIST.
                                 GANDHINAGAR

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

Appearance:

MR SUNIL B PARIKH(582) for the Defendant(s) No. 10 RULE SERVED for the Defendant(s) No. 1,11,2,3,4,5,9 UNSERVED EXPIRED (R) for the Defendant(s) No. 6,7,8 ==========================================================

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.

NEUTRAL CITATION

C/FA/2736/2022 CONCILIATION ORDER DATED: 14/03/2026

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4. Since the appeal is withdrawn, the award amount, if any, 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, SENIOR ADVOCATE)) CONCILIATOR PD