United India Insurance Company ... vs Maghiben Bhurabhai
2021 Latest Caselaw 16556 Guj

      C/FA/2800/2021                          ORDER DATED: 21/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2800 of 2021
                                    With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2800 of 2021
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                 UNITED INDIA INSURANCE COMPANY LTD
                                   Versus
                           MAGHIBEN BHURABHAI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
SUDHANSHU A JHA(8345) for the Defendant(s) No. 1,2,3,4
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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.Sudhanshu Jha, learned advocate waives service of notice of admission for respondent Nos.1 to 4.

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

Rule returnable on 14.12.2021. Mr.Sudhanshu Jha, learned advocate waives service of notice of Rule for respondent Nos.1 to 4.

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