New India Assurance Company Ltd vs Nileshbhai Bhailalbhai ...
2021 Latest Caselaw 16107 Guj

        C/FA/3010/2021                                  ORDER DATED: 12/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 3010 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                     In
                       R/FIRST APPEAL NO. 3010 of 2021
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                         NEW INDIA ASSURANCE COMPANY LTD
                                       Versus
                          NILESHBHAI BHAILALBHAI PRAJAPATI
===============================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                  Date : 12/10/2021
                                   ORAL ORDER

Order in First Appeal Admit. To be heard along-with First Appeal No.1532/2021.

Order in Civil Application.

Rule returnable on 7th December, 2021. The operation, implementation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation along-with interest and costs in the Tribunal before the returnable date.

(A.G.URAIZEE, J)

Manoj