Sbi General Insurance Company ... vs Regal Shipping Pvt Ltd
2021 Latest Caselaw 415 Guj

            C/FA/33/2021                                       ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 33 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 33 of 2021
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              SBI GENERAL INSURANCE COMPANY LIMITED
                               Versus
                      REGAL SHIPPING PVT LTD
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7,8
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
                    Date : 12/01/2021
                      ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr.Vibhuti Nanavati for the appellant. Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 18th March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Kachchh, At Bhuj, dated 15.06.2020 in MACP No.247 of 2014 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) MOHMMEDSHAHID