The Oriental Insurance Company ... vs Tony Rameshkumar Sheth
2021 Latest Caselaw 16543 Guj

     C/FA/3107/2021                               ORDER DATED: 21/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 3107 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 3107 of 2021
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                 THE ORIENTAL INSURANCE COMPANY LTD
                                 Versus
                      TONY RAMESHKUMAR SHETH
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Appearance:
MR HARDIK P MEHTA(6943) for the Appellant(s) No. 1
MR GC MAZMUDAR(1193) for the Defendant(s) No. 3
MR HG MAZMUDAR(1194) for the Defendant(s) No. 3
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 21/10/2021
                               ORAL ORDER

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

Admit.

Mr.G.C. Mazmudar, learned advocate waives service of notice of admission for respondent No. 3. Mr.N.A. Bhalodi, 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 14.12.2021. Mr.G.C. Mazmudar, learned advocate waives service of notice of rule for respondent No. 3. Mr.N.A. Bhalodi, learned advocate waives service of notice of rule for

C/FA/3107/2021 ORDER DATED: 21/10/2021

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