New India Assurance Co Ltd vs Ankitkumar Mahendrabhai Patel
2021 Latest Caselaw 2112 Guj

           C/FA/542/2021                                       ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 542 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 542 of 2021
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                      NEW INDIA ASSURANCE CO LTD
                                 Versus
                    ANKITKUMAR MAHENDRABHAI PATEL
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Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 11/02/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.Palak Thakkar for the appellant. Notice returnable on 06.04.2021.

To be heard with First Appeal No.2263 of 2020

ORDER IN CIVIL APPLICATION :-

Notice returnable on 6th April, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.), & 5th Additional District Judge, Anand, dated 07.10.2010 in MACP No.625 of 2014 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