Oriental Insurance Company Legal ... vs Subodhbhai Kanjibhai Thacker
2021 Latest Caselaw 5812 Guj

       C/FA/1474/2021                             ORDER DATED: 10/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1474 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 1474 of 2021
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             ORIENTAL INSURANCE COMPANY LEGAL BRANCH
                               Versus
                   SUBODHBHAI KANJIBHAI THACKER
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 10/06/2021

                               ORAL ORDER

Heard learned advocate Mr. Dakshesh Mehta for the appellant. Appeal is admitted.

Order in Civil Application

Heard learned advocate Mr. Dakshesh Mehta for the applicant.

Rule, returnable on 12.7.2021.

In the facts of the case, there shall be stay of operation, implementation and execution of judgment and award of the Motor Accident Claims Tribunal impugned, on the condition, however, that the applicant appellant company shall deposit entire awarded amount before the returnable date.

(N.V.ANJARIA, J) C.M. JOSHI