Gujarat High Court
The New India Assurance Co. Ltd. vs Devchandbhai Khumansinh Ajanar on 11 March, 2020
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/FA/1225/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1225 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 1225 of 2020
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THE NEW INDIA ASSURANCE CO. LTD.
Versus
DEVCHANDBHAI KHUMANSINH AJANAR
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Appearance:
MR TANMAY B KARIA(6833) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 11/03/2020
ORAL ORDER
1. Notice returnable on 22.04.2020.
2. It is ordered that the impugned judgment and award shall remain stayed on condition that the applicant shall deposit the awarded amount with the Tribunal, before the returnable date.
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