Reliance General Insurance Co. ... vs Paras Pravinchandra Shah
2021 Latest Caselaw 10330 Guj

     C/FA/1877/2021                                  ORDER DATED: 02/08/2021


           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1877 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1877 of 2021
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                 RELIANCE GENERAL INSURANCE CO. LTD.
                                Versus
                      PARAS PRAVINCHANDRA SHAH
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                          Date : 02/08/2021
                             ORAL ORDER

Heard learned advocate Mr.Rathin Raval for the appellant.

2. Appeal is admitted.

3. Learned advocate Mr.Hemal Shah waives service of notice of admission on behalf of respondent No.1.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr.Rathin Raval for the applicant.

2. Rule, returnable on 13th September, 2021.

3. There shall be stay against operation, implementation and execution of impugned judgment and award on condition that the applicant deposits the entire amount awarded together with cost and interest with the Tribunal concerned before the next date.

Learned advocate Mr.Hemal Shah waives

C/FA/1877/2021 ORDER DATED: 02/08/2021

service of notice of Rule on behalf of respondent No.1.

(N.V.ANJARIA, J) ANUP