Reliance General Ins. Co. Ltd vs Savitaben Bhotiyabhai Rathwa
2021 Latest Caselaw 6065 Guj

       C/FA/1443/2021                               ORDER DATED: 15/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 1443 of 2021

                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1443 of 2021
==========================================================
                         RELIANCE GENERAL INS. CO. LTD
                                    Versus
                        SAVITABEN BHOTIYABHAI RATHWA
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7,8,9
==========================================================

  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                Date : 15/06/2021

                                 ORAL ORDER

Heard learned advocate Mr. Maulik Soni for the appellant.

Appeal is admitted.

Order in Civil Application

Heard learned advocate Mr. Maulik Soni for the applicant.

Rule, returnable on 27.7.2021.

In the facts of the case, there shall be stay of operation, implementation and execution of judgment and award of the Claims Tribunal, on the condition, however, that the applicant appellant shall deposit entire awarded amount together with cost and interest before the returnable date with the Tribunal concerned.

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