Gujarat High Court
The New India Assurance Co Ltd vs Rajesh Alias Raju Rasiklal Shah on 5 August, 2021
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/FA/2082/2021 ORDER DATED: 05/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2082 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
In R/FIRST APPEAL NO. 2082 of 2021
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THE NEW INDIA ASSURANCE CO LTD
Versus
RAJESH ALIAS RAJU RASIKLAL SHAH
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
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CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
Date : 05/08/2021
ORAL ORDER
Heard learned advocate Mr.Sunil Parikh for the appellant insurance company.
2. Appeal is admitted.
3. To be heard with First Appeal No.1997 of 2021.
ORDER IN CIVIL APPLICATION Heard learned advocate Mr.Sunil Parikh for the applicant insurance company.
2. Rule, returnable on 21st September, 2021.
3. There shall be stay against the execution, implementation and operation of the impugned judgment and award of the Motor Accident Claims Tribunal on condition of applicant depositing the entire awarded amount together with cost and interest with the Tribunal concerned before the returnable date.
(N.V.ANJARIA, J) ANUP Page 1 of 1 Downloaded on : Sat Aug 07 17:14:22 IST 2021