Iffco Tokio General Insurance ... vs Kirit Navinchandra Gor
2021 Latest Caselaw 14169 Guj

     C/FA/1410/2020                               ORDER DATED: 15/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1410 of 2020

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 1410 of 2020
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           IFFCO TOKIO GENERAL INSURANCE COMPANY LTD
                               Versus
                     KIRIT NAVINCHANDRA GOR
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 15/09/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

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

ADMIT. Mr. Hemal Shah, learned advocate waive service of notice of admission on behalf of the respondent No.1.

To be heard with First Appeal No.2696 of 2019.

ORDER IN CIVIL APPLICATION

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

Rule returnable on 27.10.2021. Mr. Hemal Shah,

C/FA/1410/2020 ORDER DATED: 15/09/2021

learned advocate waive service of notice of rule on behalf of the 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) SURESH SOLANKI