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Gujarat High Court

Iffco Tokio General Insurance Co Ltd vs Vandnaben Harshadbhai Ratani Thacker on 31 August, 2021

Author: N.V.Anjaria

Bench: N.V.Anjaria

     C/FA/2080/2021                                 ORDER DATED: 31/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2080 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 2080 of 2021
==========================================================
               IFFCO TOKIO GENERAL INSURANCE CO LTD
                               Versus
              VANDNABEN HARSHADBHAI RATANI THACKER
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 7
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3,4,5,6
==========================================================

 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 31/08/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Ms. Kirti S Pathak for the appellant-Insurance Company.

Appeal is admitted.

Learned advocate Mr. Hemal Shah as caveator, waives service of admission of appeal on behalf of the respondents nos. 1 to 6.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant- Insurance Company.

Rule returnable on 11.10.2021. Learned advocate Mr.Hemal Shah waives service of notice of rule on behalf of the respondents nos. 1 to 6.

C/FA/2080/2021 ORDER DATED: 31/08/2021 There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant-Insurance Company deposits before the Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

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