New India Assurance Co Ltd vs Becharbhai Karshanbhai Vinjuda
2021 Latest Caselaw 4187 Guj

              C/FA/1097/2021                           ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 1097 of 2021

                                   With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
             In R/FIRST APPEAL NO. 1097 of 2021
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                NEW INDIA ASSURANCE CO LTD
                                  Versus
        BECHARBHAI KARSHANBHAI VINJUDA & 6 other(s)
============================================
Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 15/03/2021

                                ORAL ORDER

Heard learned Advocate Shri Palak H. Thakkar for the appellant.

ADMIT.

Issue notice of admission returnable on 22.04.2021.

CIVIL APPLICATION NO.1 of 2021 .

Heard learned Advocate Shri Palak H. Thakkar for the applicant.

By way of present application, the applicant prays for staying the operation, implementation and execution of the judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.),, Rajula, in MACP

C/FA/1097/2021 ORDER

No.17 of 2017 dated 06.10.2020.

Considering the submissions of learned Advocate Shri Palak Thakkar, issue Rule returnable on 22.04.2021.

Till the next date, the impugned judgment and award shall remain stayed on condition that the applicant shall deposit the entire awarded amount with the learned Tribunal along with costs and interest.

(NIKHIL S. KARIEL,J) Y.N. VYAS