Bharti Axa General Insurance ... vs Ranjanben Wd/O Vinodbhai Valand
2021 Latest Caselaw 15709 Guj

      C/FA/2829/2021                                 ORDER DATED: 05/10/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2829 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 2829 of 2021
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          BHARTI AXA GENERAL INSURANCE COMPANY LIMITED
                              Versus
                 RANJANBEN WD/O VINODBHAI VALAND
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 05/10/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL :

Notice for final disposal returnable on 22.11.2021.

ORDER IN CIVIL APPLICATION FOR STAY :

Rule returnable on 22.11.2021. Operation, implementation and execution of the impugned judgment and award is stayed on condition to deposit entire amount of compensation along with interest and proportionate costs in the Tribunal before the returnable date.

(A.G.URAIZEE, J) H.M. PATHAN