Gujarat High Court
The New India Assurance Co. Ltd., vs Gitaben Bharatbhai Zala (L.H. And ... on 3 July, 2018
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/FA/2178/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2178 of 2018
With
CIVIL APPLICATION NO. 1 of 2018
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THE NEW INDIA ASSURANCE CO. LTD.,
Versus
GITABEN BHARATBHAI ZALA (L.H. AND REPRESENTATIVES OF DECD.
BHARATBHAI @ MUKESHBHAI VIRJIBHAI ZALA)
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Appearance:
MR GC MAZMUDAR(1193) for the PETITIONER(s) No. 1
MR HG MAZMUDAR(1194) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2,3,4,5,6,7
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 03/07/2018
ORAL ORDER
Order in First Appeal:-
Admit. Registry is directed to call for the record and proceedings from the learned trial court.
To be heard with First Appeal no.2170 of 2018 and First Appeal No.2171 of 2018.
Order in Civil Application:-
Rule returnable on 02/08/2018. Ad-interim relief in terms of para-4(A) is granted till returnable date on condition that the applicant-appellant shall deposit the entire awarded amount before the concerned Tribunal before the returnable date.
(R.M.CHHAYA, J) ila Page 1 of 1