Iffco Tokio General Insurance ... vs Manjibhai Keshavji Bhanushali
2021 Latest Caselaw 14708 Guj

     C/FA/2523/2021                               ORDER DATED: 21/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2523 of 2021

                              With
           CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                In R/FIRST APPEAL NO. 2523 of 2021
                              With
CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2021
                In R/FIRST APPEAL NO. 2523 of 2021
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              IFFCO TOKIO GENERAL INSURANCE COMPANY
                               Versus
                   MANJIBHAI KESHAVJI BHANUSHALI
==========================================================
Appearance:
MR KRUNAL R SAKSENA(5915) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
NISHIT A BHALODI(9597) 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 respective parties. Admit.

Mr.Nishit Bhalodi, learned advocate waives service of notice of admission for the respondent No.1.

ORDER IN CIVIL APPLICATION No.1 of 2019 Heard learned advocate for the respective parties..

Rule returnable on 17.11.2021.

Mr.Nishit Bhalodi, learned advocate waives service of

C/FA/2523/2021 ORDER DATED: 21/09/2021

notice of Rule for the respondent No.1.

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.

ORDER IN CIVIL APPLICATION No.1 of 2021

Since the main matter is fixed for hearing today, the Civil Application does not survive. Hence, the same is disposed of.

(A.G.URAIZEE, J) ALI