The New India Assurance Company ... vs Maheshbhai Raimalbhai Chavda
2021 Latest Caselaw 15779 Guj

      C/FA/2641/2021                            ORDER DATED: 06/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2641 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 2641 of 2021
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                 THE NEW INDIA ASSURANCE COMPANY LTD
                                 Versus
                    MAHESHBHAI RAIMALBHAI CHAVDA
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Appearance:
MR NAGESH C SOOD(1928) for the Appellant(s) No. 1
for the Defendant(s) No. 5,6
MR RAXIT J DHOLAKIA(3709) for the Defendant(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 06/10/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant. ADMIT.

ORDER IN CIVIL APPLICATION No.1 of 2021

Heard learned advocate for the applicant. Rule returnable on 01.12.2021. 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) DRASHTI K. SHUKLA