Department Of Post India Through ... vs Udayan Girishbhai Kapadia
2021 Latest Caselaw 1764 Guj

           C/FA/379/2021                                       ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 379 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 379 of 2021
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   DEPARTMENT OF POST INDIA THROUGH HEMANT KUMAR SINGH
                           Versus
                UDAYAN GIRISHBHAI KAPADIA
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Appearance:
MR PY DIVYESHVAR(2482) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 05/02/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.Chirayu Mehta for the learned advocate Mr.P Y Divyeshvar for the appellant.

Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 1st April, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.), City Civil & Sessions Court, Ahmedabad, dated 11.03.2020 in MACP No.98 of 2016 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) ABHISHEK