New India Assurance Company Ltd vs Kaliben Shanabhai Vasava
2021 Latest Caselaw 16748 Guj

     C/FA/2983/2021                                    ORDER DATED: 25/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 2983 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 2983 of 2021
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                      NEW INDIA ASSURANCE COMPANY LTD
                                    Versus
                         KALIBEN SHANABHAI VASAVA
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 25/10/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocates for the respective parties. Admit.

Mr.N.A. Bhalodi, learned advocate waives service of notice of admission for respondent No.1.

To be heard with First Appeal No.3113 of 2021, First Appeal No.2598 of 2021, First Appeal No.2678 of 2021, First Appeal No.2983 of 2021, First Appeal No.2347 of 2020 to First Appeal No.2353 of 2020

ORDER IN CIVIL APPLICATION Heard learned advocates for the respective parties.

Rule returnable on 20.12.2021.

C/FA/2983/2021 ORDER DATED: 25/10/2021

Mr.N.A. Bhalodi, learned advocate waives service of notice of Rule for respondent No.1.

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) ALI