Gujarat High Court
New India Assurance Co.Ltd vs H And L. Repre.Of Decd on 24 January, 2005
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No 30 of 2005
with
CIVIL APPLICATION No 217 of 2005
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NEW INDIA ASSURANCE CO.LTD.
Versus
H AND L. REPRE.OF DECD,MAIYABHAI BHIMABHAI GAMARA
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Appearance:
1. First Appeal No. 30 of 2005
MR PV NANAVATI for Appellant
MR VIBHUTI NANAVATI for Appellant
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CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR.JUSTICE H.K.RATHOD
Date of Order: 24/01/2005
ORAL ORDER
(Per : HON'BLE THE CHIEF JUSTICE) ORDER IN FIRST APPEAL:
Admit.
ORDER IN CIVIL APPLICATION:
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 already 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 in FDR 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) HC-NIC Page 1 of 1 Created On Mon Aug 21 03:17:39 IST 2017