The Oriental Insurance Company ... vs Ravinaben Narayanbhai Patel
2021 Latest Caselaw 13923 Guj

          C/FA/2182/2021                            ORDER DATED: 13/09/2021




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/FIRST APPEAL NO. 2182 of 2021
                                      With
                   CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                        In R/FIRST APPEAL NO. 2182 of 2021
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                   THE ORIENTAL INSURANCE COMPANY LIMITED
                                    Versus
                        RAVINABEN NARAYANBHAI PATEL
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Appearance:
MS KARUNA V RAHEVAR(3818) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
MR R.K.MANSURI(3205) for the Defendant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 13/09/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL NO.2182 of 2021

ADMIT.

Learned advocate Mr. RK Mansuri waives service of notice of admission on behalf of respondent no.1.

ORDER IN CIVIL APPLICATION (FOR STAY) NO.1 of 2020 Heard learnd advocate Ms. Karuna Rahevar for the appellant and learned advocate Mr. RK Mansuri for the respondent.

RULE returnable on 25.10.2021. Learned advocate Mr. RK Mansuri waives service of notice of rule on behalf of respondent no.1-original claimant.

The implementation operation and execution of the impugned judgment and award is stayed subject to depositing the entire amount of compensation along with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) Radhika