Shriram General Insurance Co Ltd vs Nitaben Gopalbhai Sakariya
2021 Latest Caselaw 14581 Guj

        C/FA/2479/2021                               ORDER DATED: 20/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2479 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 2479 of 2021
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                     SHRIRAM GENERAL INSURANCE CO LTD
                                  Versus
                        NITABEN GOPALBHAI SAKARIYA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 6,7,8
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3,4,5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 20/09/2021
                               ORAL ORDER

Order in First Appeal No.2479/2021 Admit. Mr. Hemal Shah, learned advocate waives service of notice of admission for respondent Nos. 1 to 5 (original Claimant).

Registry is directed to summon the record and proceedings from the Tribunal.

Order in Civil Application No.1/2020 Rule returnable on 16th November, 2021. Mr. Hemal Shah, learned advocate waives service of notice of rule for respondent Nos. 1 to 5. 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