Hdfc Ergo General Insurance Co Ltd vs Thakkar Rasiklal Amrutlal
2021 Latest Caselaw 15460 Guj

     C/FA/2773/2021                            ORDER DATED: 01/10/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 2773 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 2773 of 2021
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                HDFC ERGO GENERAL INSURANCE CO LTD
                              Versus
                    THAKKAR RASIKLAL AMRUTLAL
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
MR JM BAROT(143) for the Defendant(s) No. 1
SONAL J BHAVSAR(7399) for the Defendant(s) No. 2,3
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                          Date : 01/10/2021

                            ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

ADMIT. Mr. J.M. Barot, learned advocate waives service of notice of admission on behalf of respondent No.1 and Ms. Sonal J. Bhavsar, learned advocate waives service of notice of admission on behalf of respondent Nos. 2 and 3.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

Rule returnable on 26.11.2021. Mr. J.M. Barot, learned advocate waives service of notice of admission on behalf of respondent No.1 and Ms. Sonal J. Bhavsar, learned advocate waives service of notice of admission on

C/FA/2773/2021 ORDER DATED: 01/10/2021

behalf of respondent Nos. 2 and 3.

The implementation, operation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) SURESH SOLANKI