The New India Assurance Company ... vs Rammilansing Ramkishansing ...
2021 Latest Caselaw 14706 Guj

      C/FA/2561/2021                           ORDER DATED: 21/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2561 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 2561 of 2021
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                 THE NEW INDIA ASSURANCE COMPANY LTD
                                 Versus
                 RAMMILANSING RAMKISHANSING DIVAKAR
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Appearance:
MR YOGI K GADHIA(5913) for the Appellant(s) No. 1
for the Defendant(s) No. 2
MR. CR BUDDHADEV(6707) for the Defendant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 21/09/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

Notice for final disposal returnable on 18.11.2021.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant.

Rule returnable on 18.11.2021.

The implementation, operation and execution of the impugned judgment and award 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) SURESH SOLANKI