Iffco Tokio General Insurance ... vs Hasanbhai Sidikbhai Khafi
2021 Latest Caselaw 14903 Guj

      C/FA/2609/2021                             ORDER DATED: 22/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 2609 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                      In R/FIRST APPEAL NO. 2609 of 2021
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         IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED
                              Versus
                    HASANBHAI SIDIKBHAI KHAFI
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 22/09/2021
                    ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate for the appellant.

ADMIT. To be heard with First Appeal No.187 of 2020.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant.

Rule returnable on 22.11.2021.

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