Hdfc Ergo General Insurance Co Ltd vs Lilaben Vinuji Thakor
2021 Latest Caselaw 15780 Guj

     C/FA/2884/2021                               ORDER DATED: 06/10/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2884 of 2021

                                    With

              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 2884 of 2021
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                HDFC ERGO GENERAL INSURANCE CO LTD
                               Versus
                       LILABEN VINUJI THAKOR
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 2
MR VISHAL C MEHTA(6152) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 06/10/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

Notice for final disposal returnable on 1.12.2021. Mr. Vishal C. Mehta, learned advocate waives service of notice of admission on behalf of the respondent No.1.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant.

Rule returnable on 1.12.2021. Mr. Vishal C. Mehta, learned advocate waives service of notice of admission on behalf of the respondent No.1.

C/FA/2884/2021 ORDER DATED: 06/10/2021

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