C/FA/1787/2021 ORDER DATED: 08/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1787 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
In R/FIRST APPEAL NO. 1787 of 2021
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ICICI LOMBARD GENERAL INSURANCE CO LTD
Versus
ARBASH KASAM SAIYED
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
Date : 08/07/2021
ORAL ORDER
ORDER IN FIRST APPEAL Heard learned advocate Ms.Kirti Pathak for the appellant- Insurance Company.
Appeal is admitted.
ORDER IN CIVIL APPLICATION Heard learned advocate Ms.Kirti Pathak for the applicant- Insurance Company.
Rule returnable on 31.8.2021.
There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant-Insurance Company deposits before the Tribunal concerned the entire awarded amount together with the costs and interest before the next date.
(N.V.ANJARIA, J) Manshi Page 1 of 1 Downloaded on : Fri Jul 09 05:06:14 IST 2021