The New India Assurance Co Ltd vs Ambalal Gopalbhai Patel
2021 Latest Caselaw 4756 Guj

               C/FA/1253/2021                        ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 1253 of 2021

                                   With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
              In R/FIRST APPEAL NO. 1253 of 2021
============================================
               THE NEW INDIA ASSURANCE CO LTD
                                  Versus
                   AMBALAL GOPALBHAI PATEL
============================================
Appearance:
MS KRUPALI BHATT FOR 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 : 25/03/2021

                                 ORAL ORDER

Heard learned Advocate Ms. Krupali Bhatt for learned Advocate Mr. Palak Thakkar for the appellant.

ADMIT.

Civil Application No.1 of 2021 :

Heard learned Advocate Ms. Krupali Bhatt for learned Advocate Mr. Palak Thakkar for the applicant.

By way of this application, the applicant prays for staying the implementation and execution of the judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.), Ahmedabad, in MACP No.413 of 2011 dated 15.09.2020.

C/FA/1253/2021 ORDER

Issue Notice returnable on 05.05.2021.

Considering the submissions of learned Advocate Ms. Bhatt, the impugned judgment and award shall remain stayed on condition that the applicant shall deposit the entire awarded amount along with interest and cost with the learned Tribunal by next returnable date.

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