Deputy Director Of ... vs Ramilaben Kantibhai Patel
2021 Latest Caselaw 10487 Guj

     C/FA/1439/2021                               ORDER DATED: 03/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 1439 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1439 of 2021
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           DEPUTY DIRECTOR OF AGRICULTURE(EXTENSION)
                             Versus
                   RAMILABEN KANTIBHAI PATEL
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Appearance:
MR. MANRAJ BAROT, ASSISTANT GOVERNMENT PLEADER(1) for the
Appellant(s) No. 1
for the Defendant(s) No. 4
MR VC THOMAS(5476) for the Defendant(s) No. 5
NISHIT A BHALODI(9597) 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

ORDER IN FIRST APPEAL

Heard learned Assistant Government Pleader Mr. Manraj Barot for the appellant.

Appeal is admitted.

Learned advocate Mr. V. C. Thomas and learned advocate Mr. Nishit Bhalodi waives service of notice of admission of Appeal on behalf of the respective respondents for whom they appear.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

C/FA/1439/2021 ORDER DATED: 03/08/2021

Rule returnable on 20.9.2021.

There shall be stay of the impugned judgment and award 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.

Learned advocate Mr. V. C. Thomas and learned advocate Mr. Nishit Bhalodi waives service of notice Rule on behalf of the respective respondents for whom they appear.

(N.V.ANJARIA, J) C.M. JOSHI