Iffco Tokiyo General Insurance ... vs Danjibhai Koyabhai Parmar
2021 Latest Caselaw 2038 Guj

          C/FA/143/2021                                         IA ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


          CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                In R/FIRST APPEAL NO. 143 of 2021
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IFFCO TOKIYO GENERAL INSURANCE COM LTD Versus DANJIBHAI KOYABHAI PARMAR ========================================================== Appearance:

MS KIRTI S PATHAK for the PETITIONER(s) No. for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 10/02/2021

IA ORDER

Heard learned advocate Ms.Kirti Pathak for the applicant.

The First Appeal is admitted by order dated 20.01.2021.

Rule returnable on 07.04.2021.

The operation, implementation and execution of the impugned judgment and award passed by the 4th Motor Accident Claims Tribunal Ahmedabad at Mirzapur dated 10.01.2020 in M.A.C.P. No.1335 of 2011 is stayed on condition that applicant - Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the next returnable date.

(VAIBHAVI D. NANAVATI,J) VARSHA DESAI