Bajaj Allianz General Insurance ... vs Mahavirsinh Surendrasinh Parmar
2021 Latest Caselaw 2979 Guj

         C/FA/710/2021                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO.               710 of 2021

                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 710 of 2021
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        BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD
                           Versus
              MAHAVIRSINH SURENDRASINH PARMAR
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 20/02/2021
                                   ORAL ORDER

ORDER IN FIRST APPEAL

Heard Ms. Kirti S. Pathak, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 22.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Vadodara, dated 21.09.2019 in MACP No.1397 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