Shriram General Insurance ... vs Saburbhai Dalsukhbhai Patel
2021 Latest Caselaw 3297 Guj

        C/FA/825/2021                                           ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.             825 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
              In R/FIRST APPEAL NO. 825 of 2021
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             SHRIRAM GENERAL INSURANCE COMPANY LTD
                             Versus
                  SABURBHAI DALSUKHBHAI PATEL
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
 for the Defendant(s) No. 2,2.1,3,4
MR NAGESH C SOOD(1928) for the Defendant(s) No. 5
MR.HIREN M MODI(3732) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 25/02/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard Ms. Kirti S. Pathak, learned advocate for the appellant. She states that the warrant proceedings are initiated against the present appellant.

Admit.

Mr. Hiren M. Modi, learned advocate waives service of notice of admission for opponent no.1 and Mr. Nagesh C. Sood, learned advocate waives service of notice of admission for opponent no.5.

ORDER IN CIVIL APPLICATION

Rule returnable on 28.04.2021. The operation, implementation and execution of the impugned judgment

C/FA/825/2021 ORDER

and award passed by the Motor Accident Claims Tribunal (Aux.), Panchmahals at Godhra, dated 26.04.2019 in MACP No.892 of 2011 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