The New India Assurance Company ... vs Asifali Gulamali Shekh
2021 Latest Caselaw 3872 Guj

         C/FA/1015/2021                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 1015 of 2021

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 1015 of 2021
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             THE NEW INDIA ASSURANCE COMPANY LTD.
                             Versus
                    ASIFALI GULAMALI SHEKH
==========================================================
Appearance:
MR YOGI K GADHIA(5913) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 05/03/2021

                              ORAL ORDER

FIRST APPEAL NO. 1015 of 2021

Heard learned advocate Mr. Yogi Gadhia on behalf of the

appellant through video conference.

Admit.

Issue notice of admission, returnable on 28.04.2021.

CIVIL APPLICATION (FOR STAY) NO. 1 of 2020

Heard learned advocate Mr. Yogi Gadhia on behalf of the

applicant through video conference.

C/FA/1015/2021 ORDER

By way of this application, the applicant prays for staying

the impugned judgment and award passed by the learned MAC

Tribunal (AUXI), City Civil & Sessions Court, Ahmedabad in

MACP No.100/2017 dated 13.03.2020.

Considering the submissions made by the learned

advocate for the applicant, issue notice returnable on

28.04.2021.

By way of interim relief, the impugned judgment and

award shall remain stayed subject to the applicant depositing

the entire amount awarded by the learned Tribunal along with

interest and cost before the Tribunal concerned by the next

returnable date.

(NIKHIL S. KARIEL,J) MAYA S. CHAUHAN