Citation : 2021 Latest Caselaw 10313 Guj
Judgement Date : 2 August, 2021
C/FA/1865/2021 ORDER DATED: 02/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1865 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
In R/FIRST APPEAL NO. 1865 of 2021
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THE ORIENTAL INSURANCE CO LTD
Versus
DAVE JAYKUMAR HARIPRASAD
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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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
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