Bajaj Allainz General Insurance ... vs Ashokbhai Mangalbhai Padhiyar
2021 Latest Caselaw 14980 Guj

        C/FA/2622/2021                           ORDER DATED: 23/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2622 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                     In
                       R/FIRST APPEAL NO. 2622 of 2021
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                 BAJAJ ALLAINZ GENERAL INSURANCE CO LTD
                                  Versus
                     ASHOKBHAI MANGALBHAI PADHIYAR
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Appearance:
ADITI S RAOL(8128) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,5,6
MS. NIYATI K JUTHANI(7014) for the Defendant(s) No. 4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 23/09/2021
                              ORAL ORDER

Order in First Appeal.

Heard Ms. Sikha Panchal, learned advocate for Ms. Aditi S. Raol, learned advocate for the appellant and Mr. Vikash Thakur, learned advocate for Ms. Niyati K. Juthani, learned advocate for respondent No.4.

Admit. Mr. Vikash Thakur, learned advocate waives service of notice of admission on behalf of the respondent No.4.

Order in Civil Application Rule returnable on 23rd November, 2021. 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