Icici Lombard General Insurance ... vs Lipsa Arvindbhai Rathod
2021 Latest Caselaw 2450 Guj

         C/FA/629/2021                                         ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 629 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 629 of 2021
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           ICICI LOMBARD GENERAL INSURANCE CO LTD
                            Versus
                   LIPSA ARVINDBHAI RATHOD
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Appearance:
MS KIRTI S PATHAK(9966) 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 Ms. Kriti S. Pathak, learned advocate for the appellant.

Notice returnable on 16.04.2021.

ORDER IN CIVIL APPLICATION

Notice returnable on 16.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.III), Gandhinagar, dated 30.09.2020 in MACP No.303 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 next returnable date.

(VAIBHAVI D. NANAVATI,J) NEHA