Oriental Insurance Company ... vs Hanumansing Harising Chaudhari
2021 Latest Caselaw 3049 Guj

         C/FA/781/2021                                          ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO.             781 of 2021

                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 781 of 2021
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               ORIENTAL INSURANCE COMPANY LIMITED
                              Versus
                 HANUMANSING HARISING CHAUDHARI
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4
MR KK THAKKAR(2834) for the Defendant(s) No. 5,6,7,8
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 22/02/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

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

Admit.

Mr. K.K. Thakkar, learned advocate waives service of notice of admission for opponent nos.5-8.

ORDER IN CIVIL APPLICATION

Rule returnable on 27.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.) and 5th Additional District & Sessions Judge, Halol, dated 11.10.2019 in MACP No.990 of 2017 is stayed on condition that applicant Insurance

C/FA/781/2021 ORDER

Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the next returnable date.

(VAIBHAVI D. NANAVATI,J) NEHA