Gujarat High Court
Cholamandalam Ms General Insurance ... vs Digvijaysinh Ladhubha Jadeja on 17 August, 2020
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/FA/1446/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1446 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In
R/FIRST APPEAL NO. 1446 of 2020
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CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD
Versus
DIGVIJAYSINH LADHUBHA JADEJA
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
NISHIT A BHALODI(9597) for the Defendant(s) No. 5,6,7,8,9
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CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 17/08/2020
ORAL ORDER
ADMIT. Mr. Nishit A. Bhalodi, learned advocate waives service notice of admission on behalf of respondent Nos.5 to 9 - original claimants.
Rest of the respondents be served by Email / Fax through concerned Tribunal.
ORDER IN CIVIL APPLICATION:
Rule returnable on 19.10.2020. Mr. Nishit A. Bhalodi, learned advocate waives service of Rule on behalf of respondent Nos.5 to 9 - original claimants.
Meanwhile, there shall be stay of operation, implementation and execution of the impugned award passed by the learned Motor Accident Page 1 of 2 Downloaded on : Mon Aug 17 22:08:07 IST 2020 C/FA/1446/2020 ORDER Claims Tribunal (Auxi.), Bhuj, Kachchh, in MACP No.267 of 2013 on the condition of depositing the entire awarded amount of compensation along with interest before the concerned Court on or before returnable dated 17.10.2020. The disbursement order will be passed after respondents claimants are served.
Registry is directed to serve the respondents via Email / Fax through the concerned Tribunal.
(A.G.URAIZEE, J) Pallavi/VYAS Page 2 of 2 Downloaded on : Mon Aug 17 22:08:07 IST 2020