Gujarat High Court
New India Assurance Co Ltd vs Kamla Suryakant Raj Kumawat Wd/O Late ... on 21 June, 2004
Author: H.K.Rathod
Bench: H.K.Rathod
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No 1444 of 2004
with
CIVIL APPLICATION No 4681 of 2004
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NEW INDIA ASSURANCE CO LTD.
Versus
KAMLA SURYAKANT RAJ KUMAWAT WD/O LATE SURYAKANT RAJ
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Appearance:
MS LILU K BHAYA for Appellant
MR SURESH M SHAH for Respondent No. 1
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CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR.JUSTICE H.K.RATHOD
Date of Order: 21/06/2004
ORAL ORDER
(Per : HON'BLE THE CHIEF JUSTICE) ORDER IN FA:
Admit.
ORDER IN CA:
Rule. Subject to deposit of Award amount with the Claims Tribunal within a period of two months, the impugned Award shall remain stayed. The amount so deposited, together with Rs.25,000/= deposited in this Court, to be transmitted to Claims Tribunal, be invested with a Nationalized Bank for a period of three years in the first instance, extendable in case the Appeal is not heard within this period.
(BHAWANI SINGH) CHIEF JUSTICE (H.K.RATHOD) JUDGE (sunil)