National Insurance Company ... vs Mahendrabhai Ambalal Rohit
2021 Latest Caselaw 13917 Guj

        C/FA/1903/2021                            ORDER DATED: 13/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 1903 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                     In
                       R/FIRST APPEAL NO. 1903 of 2021
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                    NATIONAL INSURANCE COMPANY LIMITED
                                   Versus
                        MAHENDRABHAI AMBALAL ROHIT
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 13/09/2021
                               ORAL ORDER

Order in First Appeal No.1903/2021 Admit.

Order in Civil Application No.1/2021 Rule returnable on 25th October, 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