The New India Assurance Co Ltd vs Bhaveshbhai Bhupatbhai Eyoriya
2021 Latest Caselaw 17212 Guj

    C/FA/2524/2021                                  ORDER DATED: 15/11/2021



  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
               R/FIRST APPEAL NO. 2524 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                              In
               R/FIRST APPEAL NO. 2524 of 2021

=======================================================
             THE NEW INDIA ASSURANCE CO LTD
                         Versus
             BHAVESHBHAI BHUPATBHAI EYORIYA
=======================================================
Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3
=======================================================

 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                           Date : 15/11/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate, Mr. Sunil Parikh for the appellant.

Looking to the issue involved in the present matter, it requires consideration.

Hence, Appeal is admitted.

ORDER IN CIVIL APPLICATION

Rule returnable on 10th January, 2021. The impugned judgment and award is stayed on condition that the applicant shall deposit the awarded/ decreetal amount on or before returnable date.

(VIPUL M. PANCHOLI, J) Gautam