Gujarat State Road Transport ... vs Babubhai Hamirbhai Solanki(Deleted As ... on 11 October, 2021

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Gujarat High Court

Gujarat State Road Transport ... vs Babubhai Hamirbhai Solanki(Deleted As ... on 11 October, 2021

Bench: A.G.Uraizee

       C/FA/493/2020                           IA ORDER DATED: 11/10/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 493 of 2020
==========================================================

GUJARAT STATE ROAD TRANSPORT CORPORATION Versus BABUBHAI HAMIRBHAI SOLANKI(DELETED AS PER ORDER PASSED BELOW EXH. 46) ========================================================== Appearance:

for the PETITIONER(s) No. MR HS MUNSHAW for the PETITIONER(s) No. MR VIBHUTI NANAVATI for the RESPONDENT(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. UNSERVED EXPIRED (R) for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 11/10/2021 IA ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocate for the applicant submits that entire amount of compensation with interest and proportionate cost is deposited before the tribunal as per the earlier order of this Court. He, therefore, urges that interim relief granted earlier may be confirmed till final disposal of the appeal and necessary order for disbursement may be passed.

3. Learned advocate for the claimants confirms that amount of compensation awarded by the learned Tribunal is deposited in the Tribunal. He urges that 30% amount may be disbursed in favour of the claimants and remaining 70% amount of compensation may be invested in non-cumulative fixed deposit receipt in any nationalized bank.

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C/FA/493/2020 IA ORDER DATED: 11/10/2021

4. In view of the fact that entire amount of compensation in compliance of order of this Court is deposited by the applicant, the stay of the impugned order is confirmed till disposal of the First Appeal.

5. The learned Tribunal shall disburse 30% of the deposited amount to the claimants and remaining 70% of the deposited amount shall be invested in non-cumulative FDR in any nationalized bank initially for a period of five years and thereafter renew the same periodically till final disposal of the appeal and the receipt to be kept in the custody of Nazir. Periodical interest accrued on FD be released in favour of claimants.

6. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute accordingly.

(A.G.URAIZEE, J) DRASHTI K. SHUKLA Page 2 of 2 Downloaded on : Tue Oct 12 23:35:04 IST 2021

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