Iffco Tokio General Insurance ... vs Hiteshbhai Parsottambhai Vankar
2021 Latest Caselaw 3309 Guj

        C/FA/824/2021                                               ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.                  824 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
              In R/FIRST APPEAL NO. 824 of 2021
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             IFFCO TOKIO GENERAL INSURANCE COMPANY
                             Versus
                HITESHBHAI PARSOTTAMBHAI VANKAR
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
 for the Defendant(s) No. 5,6,7,8
MR MOHSIN M HAKIM(5396) for the Defendant(s) No. 1,2,3,4
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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.

Admit.

Mr. Mohsin M. Hakim, learned advocate waives service of notice of admission for opponent nos.1-4.

Registry is directed to call for Record and Proceedings.

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.), Chhota Udepur, dated 02.05.2019 in

C/FA/824/2021 ORDER

MACP No.20 of 2019 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