Reliance General Insurance Co Ltd vs Labhuben Jethabhai Kaid
2021 Latest Caselaw 5822 Guj

       C/FA/1469/2021                               ORDER DATED: 10/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1469 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1469 of 2021
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                   RELIANCE GENERAL INSURANCE CO LTD
                                 Versus
                        LABHUBEN JETHABHAI KAID
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 10/06/2021

                               ORAL ORDER

Notice for final disposal returnable on 5.7.2021.

Order in Civil Application

Heard learned advocate for the applicant.

Rule, returnable on 5.7.2021.

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