Gujarat High Court
United India Insurance Co Ltd vs Hasumatiben Kanubhai Patel &6 on 14 June, 2005
Author: H.K.Rathod
Bench: H.K.Rathod
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No. 1500 of 2005
with
CIVIL APPLICATION No. 4503 of 2005
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UNITED INDIA INSURANCE CO LTD. - Petitioner(s)
Versus
HASUMATIBEN KANUBHAI PATEL &6 - Respondent(s)
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Appearance :
MR PV NANAVATI for Petitioner No(s).: 1.MR VIBHUTI NANAVATI for Petitioner No(s).: 1.
Not Found for Respondent No(s).: 1, 2,3,4.
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CORAM :HON'BLE THE CHIEF JUSTICE
HON'BLE MR.JUSTICE H.K.RATHOD
Date : 14/06/2005
ORAL ORDER(Per : HON'BLE THE CHIEF JUSTICE)
ORDER IN FA:
Admit.
ORDER IN CA:
Rule. Subject to deposit of the award amount with the Claims Tribunal within two months, the award shall remain stayed. The amount to be so deposited and the amount, if any, deposited in this Court under Section 173 of the Motor Vehicles Act, 1988, which may be transmitted to the Tribunal concerned, be invested with a Nationalized Bank 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 (sunil)