New India Assurance Company Ltd vs Ashokkumar Ratnaji Kanbi
2021 Latest Caselaw 4960 Guj

              C/FA/1308/2021                           ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 1308 of 2021

                                   With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
             In R/FIRST APPEAL NO. 1308 of 2021
============================================
            NEW INDIA ASSURANCE COMPANY LTD
                                   Versus
                 ASHOKKUMAR RATNAJI KANBI
============================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
============================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 31/03/2021

                                ORAL ORDER

Heard learned Advocate Shri Vibhuti Nanavati for the appellant.

ADMIT.

CIVIL APPLICATION NO.1 of 2020 :

Heard learned Advocate Shri Vibhuti Nanavati for the applicant.

Issue Notice returnable on 06.05.2021.

The impugned judgment and award dated 14.07.2020 passed by the learned M.A.C. Tribunal (Auxi), Banaskantha at Palanpur, in MACP No.125 of 2017 is stayed on condition that the entire awarded amount along with interest and costs shall be deposited by the applicant with the learned

C/FA/1308/2021 ORDER

Tribunal by next returnable date.

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