Iffco Tokio General Insurance ... vs Jaitiraben Barkhubhai @ ...
2021 Latest Caselaw 13590 Guj

        C/FA/2362/2021                          ORDER DATED: 07/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2362 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 2362 of 2021
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                IFFCO TOKIO GENERAL INSURANCE CO.LTD
                                Versus
        JAITIRABEN BARKHUBHAI @ BHARKHUBHAI AKHABHAI YADAV
================================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 07/09/2021
                    ORAL ORDER

Order in First Appeal No.2362/2021 Admit.

Order in Civil Application No.1/2020

Heard Mr. Rathin P. Raval, learned advocate for the applicant.

Rule returnable on 25th October, 2021. In the meantime, there shall be stay the implementation, operation and execution of the impugned judgment and award on condition that the entire amount of compensation together with interest and proportionate costs shall be deposited in the Tribunal by the returnable date.

(A.G.URAIZEE, J)

Manoj