Union Of India vs Decd Kishorbhai Virpar Khimasia ...
2021 Latest Caselaw 13334 Guj

      C/FA/2323/2021                                ORDER DATED: 02/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2323 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 2323 of 2021
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                              UNION OF INDIA
                                  Versus
                    DECD KISHORBHAI VIRPAR KHIMASIA LHR
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Appearance:
MS ARCHANA U AMIN(2462) for the Appellant(s) No. 1
for the Defendant(s) No. 1,1.1,1.2,1.3,1.4,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 02/09/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Ms. Archana U. Amin for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Ms. Archana U. Amin for the applicant- Insurance Company.

Rule returnable on 20.10.2021.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant-Insurance Company deposits before the Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) DRASHTI K. SHUKLA