Reliance General Insurance Co Ltd vs Kamleshdevi W/O Motilal Kakodiya
2021 Latest Caselaw 1559 Guj

         C/FA/221/2021                                     ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 221 of 2021
                                With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 221 of 2021
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               RELIANCE GENERAL INSURANCE CO LTD
                             Versus
                KAMLESHDEVI W/O MOTILAL KAKODIYA
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
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 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA
                      Date : 02/02/2021
                       ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Order in First Appeal:

Notice for final disposal returnable on 22.2.2021. Direct service is permitted.

Order in Civil Application:

Notice returnable on 22.2.2021. The impugned judgment and order is stayed on condition that the applicant shall deposit the awarded amount within a period of four weeks from today.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) MRP