Shriram General Insurance ... vs Laxmanbhai Rumalbhai Baria
2021 Latest Caselaw 14742 Guj

      C/FA/2560/2021                             ORDER DATED: 21/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2560 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 2560 of 2021
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              SHRIRAM GENERAL INSURANCE COMPANY LTD
                               Versus
                    LAXMANBHAI RUMALBHAI BARIA
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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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.

ADMIT.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

Rule returnable on 17.112021.

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