Reliance General Insurance Co Ltd vs Baljitkaur Wd/O Narendrasing ...
2021 Latest Caselaw 13659 Guj

     C/FA/2359/2021                               ORDER DATED: 08/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2359 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 2359 of 2021
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                RELIANCE GENERAL INSURANCE CO LTD
                               Versus
               BALJITKAUR WD/O NARENDRASING SARDAR
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Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
for the Defendant(s) No. 4
MR KRUNAL R SAKSENA(5915) for the Defendant(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 08/09/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

Admit.

Mr.Krunal Saksena, learned advocate waives service of notice of admission for the respondent Nos.1, 2 and 3.

ORDER IN CIVIL APPLICATION

Rule returnable on 20.10.2021.

Mr.Krunal Saksena, learned advocate waives service of notice of Rule for the respondent Nos.1, 2 and 3.

The implementation, operation and execution of the

C/FA/2359/2021 ORDER DATED: 08/09/2021

impugned judgment awarded 25.6.2019 passed by the MACT Tribunal (Main), Gandhinagar in MACP No.545 of 2009 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