Gujarat High Court
New India Assurance Co. Ltd vs Nipeshbhai Bhagvanjibhai Patel & 3 on 22 June, 2017
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.G.Uraizee
C/FA/1713/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 1713 of 2017
With
CIVIL APPLICATION NO. 7201 of 2017
In
FIRST APPEAL NO. 1713 of 2017
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NEW INDIA ASSURANCE CO. LTD.....Appellant
Versus
NIPESHBHAI BHAGVANJIBHAI PATEL & 3....Defendants
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Appearance:
MR AJAY R MEHTA, ADVOCATE for the Appellant
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 22/06/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Order in First Appeal Admit.
Order in Civil Application Rule returnable on 20.07.2017. In the meantime and till the returnable date, there shall be a stay against the implementation of the award impugned on a condition of applicant depositing the entire amount by the returnable date before the tribunal. The order of disbursement shall be passed once the otherside is served.
The disbursement, as ordered by the Tribunal, shall be made, but the 70% amount, which is going to Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Aug 11 00:31:28 IST 2017 C/FA/1713/2017 ORDER be deposited in the cumulative fixed deposit shall be subject to outcome of the appeal.
(S.R.BRAHMBHATT, J.) (A.G.URAIZEE,J) Pankaj Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Aug 11 00:31:28 IST 2017