Bajaj Allianz General Insurance ... vs Tersinghbhai Kutarbhai Rathwa
2021 Latest Caselaw 16054 Guj

      C/FA/2952/2021                                 ORDER DATED: 11/10/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2952 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 2952 of 2021
==========================================================
BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED VADODARA
                           Versus
              TERSINGHBHAI KUTARBHAI RATHWA
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,2.1,2.2,3,4,5
==========================================================
  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 11/10/2021

                              ORAL ORDER

ORDER IN FIRST APPEAL :

Admit.

ORDER IN CIVIL APPLICATION FOR STAY :

Rule returnable on 6.12.2021.

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