Oriental Insurance Company ... vs Driver Not Joined
2021 Latest Caselaw 2576 Guj

            C/FA/686/2021                                         ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 686 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 686 of 2021
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        ORIENTAL INSURANCE COMPANY LIMITED HIMMATNAGAR
                             Versus
                       DRIVER NOT JOINED
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
 for the Defendant(s) No. 1
MR MANISH J PATEL(2131) for the Defendant(s) No. 2
advocate not given 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 no.2.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 19th April, 2021. Learned advocate Mr.Manish Patel waives service of notice of rule for the respondent no.2.

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.112 of 2016 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