Oriental Insurance Company Ltd vs Sanjaykumar Natwarlal Shah
2021 Latest Caselaw 5818 Guj

       C/FA/1476/2021                                ORDER DATED: 10/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1476 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1476 of 2021
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                        ORIENTAL INSURANCE COMPANY LTD
                                     Versus
                         SANJAYKUMAR NATWARLAL SHAH
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                                 Date : 10/06/2021

                                  ORAL ORDER

Appeal is admitted.

Order in Civil Application

Heard learned advocate 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