The Oriental Insurance Company vs Lasuben Wd/O Lilabhai ...
2021 Latest Caselaw 16116 Guj

     C/FA/2707/2021                               ORDER DATED: 12/10/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2707 of 2021

                                    With

              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 2707 of 2021
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                THE ORIENTAL INSURANCE COMPANY
                              Versus
           LASUBEN WD/O LILABHAI RANCHHODBHAI RABARI
==========================================================
Appearance:
MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
MR RAXIT J DHOLAKIA(3709) for the Defendant(s) No. 5
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 12/10/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant and learned advocate for the respondent.

ADMIT. Mr. Raxit J. Dholakia, learned advocate waives service of notice of admission on behalf of the respondent No.5.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

Rule returnable on 7.12.2021. Mr. Raxit J. Dholakia, learned advocate waives service of notice of

C/FA/2707/2021 ORDER DATED: 12/10/2021

admission on behalf of the respondent No.5.

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