The New India Assurance Company ... vs Bajaniya Vinubhai Meghabhai
2021 Latest Caselaw 17140 Guj

        C/FA/3218/2021                           ORDER DATED: 29/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 3218 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                     In
                       R/FIRST APPEAL NO. 3218 of 2021
================================================================
                   THE NEW INDIA ASSURANCE COMPANY LTD
                                    Versus
                        BAJANIYA VINUBHAI MEGHABHAI
================================================================
Appearance:
MR YOGI K GADHIA(5913) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
================================================================
  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 29/10/2021
                              ORAL ORDER

Order in First Appeal.

Admit.

Order in Civil Application. Rule returnable on 24th 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