Hdfc Ergo General Insurance ... vs Tokarshi Khamu Maheshwari
2021 Latest Caselaw 6389 Guj

         C/FA/1317/2021                                    ORDER DATED: 18/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/FIRST APPEAL NO. 1317 of 2021

                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                       In R/FIRST APPEAL NO. 1317 of 2021
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               HDFC ERGO GENERAL INSURANCE COMPANY LTD
                                 Versus
                      TOKARSHI KHAMU MAHESHWARI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                      Date : 18/06/2021

                                       ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr.Maulik Shelat for the appellant-Insurance Company.

Notice for final disposal returnable on 6.7.2021.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr.Maulik Shelat for the applicant- Insurance Company.

Notice for final disposal returnable on 6.7.2021.

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) Manshi