S T Corporation vs Ranjanaben Priteshkumar Bhuta
2021 Latest Caselaw 940 Guj

         C/FA/149/2021                                          ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 149 of 2021

                                  With

            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 149 of 2021
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                        S T CORPORATION
                              Versus
                 RANJANABEN PRITESHKUMAR BHUTA
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Appearance:
MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 20/01/2021

                               ORAL ORDER

Order in First Appeal Heard Mr. Rituraj M. Meena, learned advocate for the appellant.

Appeal is admitted.

Order in Civil Application Heard Mr. Rituraj M. Meena, learned advocate for the applicant.

Rule returnable on 11.2.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main.) Mahisagar at Lunawada, dated 7.2.2020 in MACP No.2828 of 2017 is stayed on condition that the applicant Insurance Company shall deposit the amount of

C/FA/149/2021 ORDER

liability of the applicant as determined by the Tribunal before the returnable date.

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