Bajaj Allianz General Insurance ... vs Jaysukhbhai Lakhmanbhai Makwana
2021 Latest Caselaw 4963 Guj

              C/FA/1304/2021                           ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 1304 of 2021

                                 With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
             In R/FIRST APPEAL NO. 1304 of 2021
============================================
  BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED
                                 Versus
           JAYSUKHBHAI LAKHMANBHAI MAKWANA
============================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
============================================

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 21.12.2020 passed by the learned M.A.C. Tribunal (Auxi), Rajula, in MACP No.18 of 2019 is stayed on condition that the entire awarded amount along with interest and costs

C/FA/1304/2021 ORDER

shall be deposited by the applicant with the learned Tribunal by next returnable date.

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