Bajaj Allianz General Insurance ... vs Bijubhai Shivanbhai Nayar
2021 Latest Caselaw 2114 Guj

         C/FA/487/2021                                                 ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 487 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 487 of 2021
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        BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD
                           Versus
                 BIJUBHAI SHIVANBHAI NAYAR
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
 for the Defendant(s) No. 2,3,4,5
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                    Date : 11/02/2021
                        ORAL ORDER

ORDER IN FIRST APPEAL

Notice returnable on 22.03.2021. Mr. Nishit A. Bhalodi, learned advocate waives service of notice for respondent no.1.

ORDER IN CIVIL APPLICATION

Notice returnable on 22.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Vadodara, dated 29.08.2019 in MACP No.1542 of 2008 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) NEHA