The New India Assurance Co Ltd vs Becharbhai Karshanbhai Vinjuda
2021 Latest Caselaw 15640 Guj

      C/FA/2571/2021                           ORDER DATED: 04/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/FIRST APPEAL NO. 2571 of 2021
                                        With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                        In R/FIRST APPEAL NO. 2571 of 2021
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                       THE NEW INDIA ASSURANCE CO LTD
                                       Versus
                       BECHARBHAI KARSHANBHAI VINJUDA
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Appearance:
MR PALAK H THAKKAR(3455) 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 A.G.URAIZEE

                           Date : 04/10/2021
                            ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

Rule returnable on 29.11.2021.

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