National Insurance Co Ltd vs Amina Wd/O Mahmmad Shafik Alias ...
2021 Latest Caselaw 16647 Guj

      C/FA/3116/2021                          ORDER DATED: 22/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 3116 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 3116 of 2021
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                       NATIONAL INSURANCE CO LTD
                                  Versus
                 AMINA WD/O MAHMMAD SHAFIK ALIAS SHANIF
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
DELETED(20) for the Defendant(s) No. 5,6,7,8
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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.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

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