Gujarat High Court
Gujarat State Road Transport ... vs Dineshbhai Mangabhai Patel on 3 December, 2004
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No 934 of 1999
with
CIVIL APPLICATION No 1357 of 1999
--------------------------------------------------------------
GUJARAT STATE ROAD TRANSPORT CORPORATION
Versus
DINESHBHAI MANGABHAI PATEL
--------------------------------------------------------------
Appearance:
1. First Appeal No. 934 of 1999
MR HARDIK C RAWAL for Appellant
.......... for Respondent No. 1-4
--------------------------------------------------------------
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR.JUSTICE H.K.RATHOD
Date of Order: 03/12/2004
ORAL ORDER
(Per : HON'BLE THE CHIEF JUSTICE) ORDER IN FIRST APPEAL:
Admit.
ORDER IN CIVIL APPLICATION:
Rule. Since the award amount has been deposited with the Claims Tribunal, execution shall remain stayed. Award amount, if not paid to the claimant by this time, be invested with a Nationalized Bank in FDR for a period of three years in the first instance, extendable in case Appeal is not heard within this period.
(BHAWANI SINGH) CHIEF JUSTICE (H.K.RATHOD) JUDGE HC-NIC Page 1 of 2 Created On Fri Feb 12 04:15:16 IST 2016 (sunil) HC-NIC Page 2 of 2 Created On Fri Feb 12 04:15:16 IST 2016