The Oriental Insurance Co Ltd vs Parulben Jaydattsinh Parmar
2021 Latest Caselaw 10311 Guj

       C/FA/1866/2021                                ORDER DATED: 02/08/2021


             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1866 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1866 of 2021
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                        THE ORIENTAL INSURANCE CO LTD
                                    Versus
                        PARULBEN JAYDATTSINH PARMAR
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                             Date : 02/08/2021

                                   ORAL ORDER

Heard learned advocate Mr.Rathin Raval for the appellant.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr.Rathin Raval for the applicant.

2. Rule, returnable on 13th September, 2021.

3. There shall be stay against operation, implementation and execution of impugned judgment and award on condition that the applicant deposits the entire amount awarded together with cost and interest with the Tribunal concerned before the next date.

(N.V.ANJARIA, J) ANUP