Oriental Insurance Company vs Manjuben Hirabhai Vadi ...
2021 Latest Caselaw 15875 Guj

      C/FA/2913/2021                          ORDER DATED: 07/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2913 of 2021
                                    With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 2913 of 2021
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                     ORIENTAL INSURANCE COMPANY
                                   Versus
                  MANJUBEN HIRABHAI VADI (VANSFODA)
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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
MR KK THAKKAR(2834) for the Defendant(s) No. 1
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   CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                          Date : 07/10/2021
                           ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocates for the respective parties.

Admit.

Mr.K.K. Thakkar, learned advocate waives service of notice of admission for respondent No.1.

ORDER IN CIVIL APPLICATION Heard learned advocates for the respective parties.

Rule returnable on 2.12.2021. Mr.K.K. Thakkar, learned advocate waives service of notice of Rule for respondent No.1.

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) ALI