The New India Assurance Company ... vs Jivan Chhaganbhai Barot
2021 Latest Caselaw 13922 Guj

          C/FA/2224/2021                           ORDER DATED: 13/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/FIRST APPEAL NO. 2224 of 2021
                                      With
                   CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                        In R/FIRST APPEAL NO. 2224 of 2021
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                  THE NEW INDIA ASSURANCE COMPANY LIMITED
                                    Versus
                         JIVAN CHHAGANBHAI BAROT
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Appearance:
MS KARUNA V RAHEVAR(3818) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 13/09/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL NO.2224 of 2021

ADMIT.

ORDER IN CIVIL APPLICATION (FOR STAY) NO.1 of 2021 Heard learnd advocate Ms. Karuna Rahevar for the appellant. RULE returnable on 25.10.2021. The implementation operation and execution of the impugned judgment and award is stayed subject to depositing the entire amount of compensation along with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) Radhika