Gujarat Industrial Development ... vs Heirs Of Decd Becharbhai ...
2021 Latest Caselaw 12979 Guj

          C/FA/2161/2021                               ORDER DATED: 31/08/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/FIRST APPEAL NO. 2161 of 2021

                                      With
                   CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                        In R/FIRST APPEAL NO. 2161 of 2021
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              GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION
                                  Versus
                HEIRS OF DECD BECHARBHAI RAMJIBHAI PATEL
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Appearance:
MR RD DAVE(264) for the Appellant(s) No. 1
for the Defendant(s) No. 1,1.1,1.2,1.3,2,2.1,2.2,2.3,3,3.1,3.2,3.3,3.4,3.5,4
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                   Date : 31/08/2021
                                    ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. RD Dave for the appellant.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate for the appellant.

Rule returnable on 11.10.2021.

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 concerned reference court, the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) Radhika