New India Assurance Company Ltd. vs Harilal Ravabhai Gagal
2021 Latest Caselaw 640 Guj

         C/FA/2260/2020                                             ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.              2260 of 2020

                            With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/FIRST APPEAL NO. 2260 of 2020
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                NEW INDIA ASSURANCE COMPANY LTD.
                              Versus
                     HARILAL RAVABHAI GAGAL
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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
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 18/01/2021

                                 ORAL ORDER

Heard Shri Vibhuti Nanavati, learned advocate for the appellant.

Notice returnable on 01.02.2021. In addition to normal mode of service, direct service qua respondent nos.3 to 5 is permitted.

The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Bhuj-Kachchh, dated 04.02.2020 in MACP No.594 of 2003 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