New India Assurance Company Ltd vs Geetaben Shaileshbhai Vasava
2021 Latest Caselaw 16643 Guj

     C/FA/3113/2021                                   ORDER DATED: 22/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 3113 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 3113 of 2021
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                      NEW INDIA ASSURANCE COMPANY LTD
                                    Versus
                       GEETABEN SHAILESHBHAI VASAVA
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 3
DELETED(20) for the Defendant(s) No. 2
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 22/10/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

ADMIT. Mr. Bhalodi, learned advocate waives service of notice of admission on behalf of the respondent No.1.

To be heard with First Appeal No.2598 of 2021, First Appeal No. 2678 of 2021 and First Appeal No. 2983 of 2021.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant. Mr. Bhalodi, learned advocate waives service of notice of

C/FA/3113/2021 ORDER DATED: 22/10/2021

admission on behalf of the respondent No.1.

Rule returnable on 16.12.2021.

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) SURESH SOLANKI