New India Assurance Company Ltd vs Seena Johnson
2021 Latest Caselaw 17213 Guj

    C/FA/3254/2021                                  ORDER DATED: 15/11/2021



  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
            R/FIRST APPEAL NO. 3254 of 2021
                           With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                            In
            R/FIRST APPEAL NO. 3254 of 2021
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            NEW INDIA ASSURANCE COMPANY LTD
                          Versus
                      SEENA JOHNSON
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Appearance:
MR MAULIK J SHELAT(2500) 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 VIPUL M. PANCHOLI

                           Date : 15/11/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate, Mr. Maulik Shelat 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