Gujarat High Court
United India Insurance Co. Ltd vs Naginbhai Fogatbhai Patel & 3 on 5 July, 2007
Author: A.M.Kapadia
Bench: A.M.Kapadia
FA/1881/2007 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No. 1881 of 2007
With
CIVIL APPLICATION No. 8625 of 2007
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UNITED INDIA INSURANCE CO. LTD. - Appellant(s)
Versus
NAGINBHAI FOGATBHAI PATEL & 3 - Defendant(s)
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Appearance :
MR RAJNI H MEHTA for Appellant(s) : 1,
MR.HIREN M MODI for Defendant(s) : 1 - 2.
None for Defendant(s) : 3 - 4.
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CORAM : HONOURABLE MR.JUSTICE A.M.KAPADIA
and
HONOURABLE MS.JUSTICE H.N.DEVANI
Date : 05/07/2007
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE A.M.KAPADIA) Order in First Appeal Admit.
Order in Civil Application Rule. Notice as to interim relief returnable on 26.7.2007. By way of ad-interim relief, FA/1881/2007 2/2 ORDER operation, implementation and execution of the impugned award shall remain stayed on condition that the applicant/appellant-United India Insurance Company Limited shall deposit the entire awarded amount together with interest and costs thereon with the concerned Tribunal on or before the returnable date. The amount deposited with the registry of this Court by the applicant/appellant insurance company at the time of filing of the appeal shall be transmitted to the concerned Tribunal forthwith.
(A.M. Kapadia, J.) (Harsha Devani, J.) ...
(karan)