New India Assurance Company Ltd vs Popatji Sardarji Thakor
2021 Latest Caselaw 3038 Guj

         C/FA/772/2021                                             ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 772 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 772 of 2021
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                 NEW INDIA ASSURANCE COMPANY LTD
                              Versus
                     POPATJI SARDARJI THAKOR
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,6,7,8,9
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 22/02/2021
                                   ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Bhavin Thakar, learned advocate for Mr. M.J. Shelat, 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 (Main), Patan, dated 10.01.2020 in MACP No.130 of 2018 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