Gujarat High Court
Magma Hdi General Insurance Company ... vs Driver Of Aiva Dumper No. Gj-12-Ay-2342 on 24 January, 2020
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/FA/260/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 260 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/FIRST APPEAL NO. 260 of 2020
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MAGMA HDI GENERAL INSURANCE COMPANY LIMITED, RAJKOT
Versus
DRIVER OF AIVA DUMPER NO. GJ-12-AY-2342
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7,8,9
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 24/01/2020
ORAL ORDER
ORDER IN FIRST APPEAL:
Heard learned advocate Mr. Vibhuti Nanavati for the appellant.
Appeal is Admitted.
ORDER IN CIVIL APPLICATION:
Heard learned advocate Mr. Vibhuti Nanavati for the applicant in respect of the present application for stay.
Appeal is already admitted by order of even date.
Rule returnable on 28.02.2020.
In the facts and circumstances of the case, there shall be stay on the operation and implementation of the impugned order and award dated 13.09.2019 passed by the Motor Accident Claims Tribunal (Main), Kutchh at Bhuj, in Motor Accident Page 1 of 2 Downloaded on : Sun Jan 26 00:14:35 IST 2020 C/FA/260/2020 ORDER Claim Petitions No.175 of 2016, on condition that the appellant deposits the entire amount together with interest and costs before the returnable date.
(N.V.ANJARIA, J) Manshi Page 2 of 2 Downloaded on : Sun Jan 26 00:14:35 IST 2020