The Oriental Insurance Company ... vs Patel Jalpaben Wd/O Bhaveshkumar ...
2021 Latest Caselaw 3871 Guj

         C/FA/1014/2021                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 1014 of 2021

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 1014 of 2021
==========================================================
          THE ORIENTAL INSURANCE COMPANY LIMITED
                           Versus
       PATEL JALPABEN WD/O BHAVESHKUMAR ISHWARBHAI
==========================================================
Appearance:
MS KARUNA V RAHEVAR(3818) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
==========================================================

 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 05/03/2021

                              ORAL ORDER

FIRST APPEAL NO. 1014 of 2021

Heard learned advocate Ms. Karuna Rahevar on behalf of

the appellant through video conference.

Admit.

Issue notice of admission, returnable on 28.04.2021.

CIVIL APPLICATION (FOR STAY) NO. 1 of 2020

Heard learned advocate Ms. Karuna Rahevar on behalf of

the applicant through video conference.

C/FA/1014/2021 ORDER

By way of this application, the applicant prays for stay of

implementation and execution of impugned judgment and

award dated 05.12.2019 passed by the learned MAC Tribunal

(Main), Gandhinagar in MACP No.399/2016.

Considering the submissions made by the learned

advocate for the applicant, issue notice returnable on

28.04.2021.

By way of interim relief, the impugned judgment and

award shall remain stayed subject to the applicant depositing

the entire amount awarded by the learned Tribunal along with

interest and cost before the Tribunal by the next returnable

date.

(NIKHIL S. KARIEL,J) MAYA S. CHAUHAN