National Insurance Co. Ltd. vs Daglash Ramanbhai Dantani
2021 Latest Caselaw 200 Guj

         C/FA/2687/2020                                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO. 2687 of 2020
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 2687 of 2020
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                      NATIONAL INSURANCE CO. LTD.
                                 Versus
                      DAGLASH RAMANBHAI DANTANI
==========================================================
Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 07/01/2021

                                 ORAL ORDER

Order in First Appeal Heard Ms. Mousami Nanavati, learned advocate appearing for Mr. Dakshesh Mehta, learned advocate for the appellant.

Admit.

Order in Civil Application Ms. Mousami Nanavati, learned advocate appearing for Mr. Dakshesh Mehta, learned advocate for the applicant states that fresh address of respondents No.1 and 3 is required to be provided in civil application as well as first appeal.

     The     applicant           is     directed      to     supply          fresh






               C/FA/2687/2020                                      ORDER

address of respondents No.1 and 3 on or before 13.1.2021. Registry is directed to accept the fresh address of respondents No.1 and 3 which will be provided by the learned advocate for the applicant - appellant.

Issue rule to the respondents making it returnable on 26.3.2021.

The operation, implementation and execution of the impugned judgment and award dated 7.8.2019 passed by the learned Judge of the Special Judge, CBI Court No.3 & Motor Accident Claims Tribunal (Aux.), Ahmedabad in MACP No.30 of 2013 is stayed on condition that the applicant - Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED