Icici Lombarad General, ... vs Gordhanbhai Veljibhai Solanki
2021 Latest Caselaw 3132 Guj

           C/FA/812/2021                                             ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 812 of 2021
                              With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/FIRST APPEAL NO. 812 of 2021
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       ICICI LOMBARAD GENERAL, INSURANCE COMPANY LIMITED
                             Versus
                 GORDHANBHAI VELJIBHAI SOLANKI
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Appearance:
MR CHIRAYU A MEHTA(3256) 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 : 23/02/2021
                                     ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Chirayu A. Mehta, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 27.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Gondal, dated 18.09.2020 in MACP No.92 of 2015 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