The New India Assurance Co Ltd vs Nidhiben Chiragkumar Devani
2021 Latest Caselaw 15467 Guj

      C/FA/2769/2021                                 ORDER DATED: 01/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 2769 of 2021
                                     With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 2769 of 2021
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                    THE NEW INDIA ASSURANCE CO LTD
                                    Versus
                      NIDHIBEN CHIRAGKUMAR DEVANI
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Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
MS ZEEL RAVAL, Adv for MR ANKIT SHAH(6371) for the Defendant(s) No. 2,3
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   CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                               Date : 01/10/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocates for the respective parties.

Admit.

Ms.Zeel Raval, learned advocate waives service of notice of admission for respondent Nos.2 and 3.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant.

Rule returnable on 24.10.2021. Ms.Zeel Raval, learned advocate waives service of notice of Rule for respondent Nos.2 and 3.

The implementation, operation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) ALI