Shriram General Insurance ... vs Dharalal Nensukhabhai Salat ...
2021 Latest Caselaw 10474 Guj

       C/FA/2011/2021                               ORDER DATED: 03/08/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2011 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 2011 of 2021
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      SHRIRAM GENERAL INSURANCE COMPANY LIMITED RAJKOT
                           Versus
            DHARALAL NENSUKHABHAI SALAT DELETED
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Appearance:
MR VIBHUTI NANAVATI(513) 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 : 03/08/2021

                                  ORAL ORDER

Heard learned advocate Mr.Vibhuti Nanavati for the appellant insurance company.

Notice, returnable on 15th September, 2021.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr.Vibhuti Nanavati for the applicant insurance company.

2. Notice, returnable on 15th September, 2021.

3. There shall be stay against the operation, implementation and exeuction of the impugned judgment and award passed by Motor Accident Claims Tribunal on condition that applicant insurance company deposits the entire awarded amount together with cost and interest before the returnable date with the Tribunal concerned.

(N.V.ANJARIA, J) ANUP