New India Assurance Co Ltd vs Jashwantsinh Mansungji Waghela
2021 Latest Caselaw 15378 Guj

      C/FA/1037/2012                               IA ORDER DATED: 30/09/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                      In R/FIRST APPEAL NO. 1037 of 2012
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NEW INDIA ASSURANCE CO LTD Versus JASHWANTSINH MANSUNGJI WAGHELA ========================================================== Appearance:

for the PETITIONER(s) No. MR GC MAZMUDAR for the PETITIONER(s) No. MR HG MAZMUDAR for the PETITIONER(s) No. MR ANKIT Y BACHANI for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE B.N. KARIA

Date : 30/09/2021

IA ORDER

Having heard learned advocate for the applicant, instead of staying execution, operation and implementation of the impugned judgment and award dated 07.06.2011 passed in MACP No. 240 of 2001 by M.A.C.T. (Main) Palanpur, main matter being First Appeal No. 1037 of 2012 shall be fixed by the registry for final hearing on 7th October 2021.

With aforesaid directions, present application stands disposed of.

If the otherside has any objection, the applicant is permitted to file afresh application before this court for the prayer made in this application.

(B.N. KARIA, J) K. S. DARJI