Oriental Insurance Company ... vs Kalusinh Alusinh Rathod
2021 Latest Caselaw 2570 Guj

           C/FA/697/2021                                          ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 697 of 2021
                                    With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 697 of 2021
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        ORIENTAL INSURANCE COMPANY LIMITED HIMMATNAGAR
                                   Versus
                        KALUSINH ALUSINH RATHOD
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
MR MANISH J PATEL(2131) for the Defendant(s) No. 1,2
MR PARESH M DARJI(3700) for the Defendant(s) No. 3
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
                              Date : 17/02/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.Vibhuti Nanavati for the appellant. Admit.

Learned advocate Mr.Manish Patel waives service of notice of admission for the opponent nos.1 and 2 and learned advocate Mr.Paresh Darji waives service of notice of admission for the opponent no.3.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 19th April, 2021. Learned advocate Mr.Manish Patel waives service of notice of rule for the respondent nos.1 and 2 and learned advocate Mr.Paresh Darji waives service of notice of rule for the opponent no.3.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Aravalli at Modasa dated 22.07.2019 in MACP No.331 of 2015 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) ABHISHEK