Reliance General Ins Co Ltd vs Geetaben Hashmukhbhai Dahiya ...
2021 Latest Caselaw 5820 Guj

     C/FA/1475/2021                               ORDER DATED: 10/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1475 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1475 of 2021
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                   RELIANCE GENERAL INS CO LTD
                              Versus
              GEETABEN HASHMUKHBHAI DAHIYA DELETED
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                            Date : 10/06/2021

                             ORAL ORDER

Appeal is admitted.

It was stated that cognate appeal being First Appeal No. 1888 of 2020 has been admitted.

The captioned appeal shall be listed and heard with the First Appeal No. 1888 of 2020.

Order in Civil Application

Heard learned advocate for the applicant.

Rule, returnable on 15.7.2021.

In the facts of the case, there shall be stay of operation, implementation and execution of judgment and award of the Motor

C/FA/1475/2021 ORDER DATED: 10/06/2021

Accident Claims Tribunal impugned, on the condition, however, that the applicant appellant company shall deposit entire awarded amount before the returnable date.

(N.V.ANJARIA, J) C.M. JOSHI