Reliance General Ins Co Ltd vs Sureshbhai Amrutlal Patel
2021 Latest Caselaw 2443 Guj

          C/FA/594/2021                                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 594 of 2021

                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                 In
                    R/FIRST APPEAL NO. 594 of 2021
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                      RELIANCE GENERAL INS CO LTD
                                 Versus
                      SURESHBHAI AMRUTLAL PATEL
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Appearance:
MR MAULIK J SHELAT(2500) 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 : 16/02/2021

                                 ORAL ORDER

Order in First Appeal Heard Mr. Maulik J. Shelat, learned advocate for the appellant.

Appeal is admitted.

Order in Civil Application

Heard Mr. Maulik J. Shelat, learned advocate for the applicant.

Rule returnable on 31.3.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main.) Gandhinagar, dated 10.12.2019 in MACP No.121 of 2016 is stayed on condition that the applicant Insurance Company shall deposit the amount of liability of the

C/FA/594/2021 ORDER

applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED