Royal Sundaram Alliance ... vs Kamleshkumar Gunvantlal Patel
2021 Latest Caselaw 2553 Guj

           C/FA/660/2020                                    IA ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 660 of 2020
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ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD Versus KAMLESHKUMAR GUNVANTLAL PATEL ========================================================== Appearance:

for the PETITIONER(s) No. MR DAKSHESH MEHTA for the PETITIONER(s) No. MR MAKBUL I MANSURI for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 17/02/2021 IA ORDER

Rule returnable on 20th April, 2021. Learned advocate Mr.Makbul Mansuri waives service of notice of rule for the respondent no.1.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.IX), 9th Additional District Judge, Ahmedabad (Rural) at Mirzapur dated 24.09.2019 in MACP No.1947 of 2010 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