New India Assurance Co Ltd vs Raniben Shamji Ahir Wd/O Late ...
2021 Latest Caselaw 15201 Guj

        C/FA/2674/2021                           ORDER DATED: 27/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2674 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                     In
                       R/FIRST APPEAL NO. 2674 of 2021
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                    NEW INDIA ASSURANCE CO LTD
                               Versus
          RANIBEN SHAMJI AHIR WD/O LATE SHAMJI RANMAL AHIR
================================================================
Appearance:
MR AJAY R MEHTA(453) for the Appellant(s) No. 1
for the Defendant(s) No. 4,7,8
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3,5,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 27/09/2021
                              ORAL ORDER

Order in First Appeal.

Ms. Niyati Vaisnav, learned advocate for Mr. Ajay R. Mehta, learned advocate for the appellant.

Admit. Mr. Hemal Shah, learned advocate waives service of notice of admission on behalf of the respondent No.1 to 6.

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