New India Assurance Company Ltd. vs Revantaben Champakbhai Vasava
2021 Latest Caselaw 15196 Guj

        C/FA/2678/2021                                 ORDER DATED: 27/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                     In
                       R/FIRST APPEAL NO. 2678 of 2021
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                         NEW INDIA ASSURANCE COMPANY LTD.
                                       Versus
                          REVANTABEN CHAMPAKBHAI VASAVA
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,3
DECEASED LITIGANT(100) for the Defendant(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                  Date : 27/09/2021

                                   ORAL ORDER

Order in First Appeal.

Admit. To be heard along-with First Appeal No.2598/2021.

Order in Civil Application.

Rule returnable on 25th 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