United India Insurance Co.Ltd vs Chitranjan Maheshchandra Patel
2021 Latest Caselaw 2909 Guj

         C/FA/708/2021                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 708 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 708 of 2021
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                   UNITED INDIA INSURANCE CO.LTD
                               Versus
                  CHITRANJAN MAHESHCHANDRA PATEL
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 19/02/2021
                                   ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. H.G. Mazmudar, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 23.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Ankleshwar, dated 06.07.2019 in MACP No.482 of 2013 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