New India Assurance Co Ltd vs Patel Minaben Govindbhai
2021 Latest Caselaw 3948 Guj

         C/FA/1024/2021                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 1024 of 2021
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 1024 of 2021
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                      NEW INDIA ASSURANCE CO LTD
                                 Versus
                       PATEL MINABEN GOVINDBHAI
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Appearance:
MR AJAY R MEHTA(453) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                            Date : 08/03/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL :-

Heard Mr.A.R.Mehta, learned advocate for the applicant.

Admit.

Issue notice of admission returnable on 26th April, 2021.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 26th April, 2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi), Visnagar, At - Mehsana, dated 10th December, 2019 in MACP

C/FA/1024/2021 ORDER

No.1664 of 2012 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal along with cost and interest before the next returnable date.

(NIKHIL S. KARIEL,J) MOHMMEDSHAHID