The New India Assurance Company ... vs Kapilaben Mohanbhai Rathodiya
2021 Latest Caselaw 17057 Guj

      C/FA/3211/2021                              IA ORDER DATED: 28/10/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                      In R/FIRST APPEAL NO. 3211 of 2021
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THE NEW INDIA ASSURANCE COMPANY LTD Versus KAPILABEN MOHANBHAI RATHODIYA ========================================================== Appearance:

MR NAGESH C SOOD for the PETITIONER(s) No. for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 28/10/2021 IA ORDER

Heard learned advocate for the applicant.

Rule returnable on 24.12.2021.

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) ALI