The Oriental Insurance Co Ltd vs Munghiben Munjabhai Godhania
2021 Latest Caselaw 272 Guj

         C/FA/300/2020                                 ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 300 of 2020
                                     With
                CIVIL APPLICATION (FOR STAY) NO. 3 of 2019
                       In R/FIRST APPEAL NO. 300 of 2020
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                      THE ORIENTAL INSURANCE CO LTD
                                    Versus
                      MUNGHIBEN MUNJABHAI GODHANIA
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 4,5,6,7,8
MR DIGANT B KAKKAD(6523) for the Defendant(s) No. 1,2,3
MR RATHIN P RAVAL(5013) for the Defendant(s) No. 9
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 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA
                      Date : 08/01/2021
                       ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA) Order in First Appeal:

Notice returnable on 15.2.2021. Mr. Digant B. Kakkad, learned advocate waives service of notice on behalf of respondents no.1 to 3 and Mr. Rathin P. Ravl, learned advocate waives service of notice on behalf of respondent no.9.

Order in Civil Application:

Rule returnable on 15.2.2021. The impugned judgment and order is stayed on condition that the applicant shall deposit the awarded amount within a period of four weeks from today.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) MRP