Gujarat High Court
Iffco Tokio General Insurance Co ... vs Farukbhai Ikbalbhai Mansuri on 17 June, 2021
Bench: N.V.Anjaria, N.V.Anjaria
C/FA/1573/2021 ORDER DATED: 17/06/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1573 of 2021
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CIVIL APPLICATION (FOR STAY) NO. 2 of 2019
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IFFCO TOKIO GENERAL INSURANCE CO LTD
Versus
IMTIYAZALI YAKUBBHAI GHANCHI HEIR OF DECD MINOR
MAHMADSAHIL IMTIYAZALI GHANCHI
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Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
MR NL RAMNANI(2400) for the Defendant(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
Date : 17/06/2021
ORAL ORDER
ORDER IN FIRST APPEALS
Heard learned advocate Mr. Palak Thakkar for the appellant
Insurance Company in each of the First Appeals.
Appeals are admitted.
ORDER IN CIVIL APPLICATIONS FOR STAY
Heard learned advocate Mr. Palak Thakkar for the applicant
Insurance Company, in each of the Civil Applications.
Rule returnable on 5.8.2021.
C/FA/1573/2021 ORDER DATED: 17/06/2021
There shall be stay of the impugned judgment and order of the
Motor Accident Claims Tribunal on condition that the applicant-
Insurance Company deposits the entire awarded amount together with the
cost and interest before the next date.
(N.V.ANJARIA, J)
C.M. JOSHI
