The Oriental Insurance Co. Ltd. vs Toral Manishbhai Khetani
2021 Latest Caselaw 14274 Guj

        C/FA/2465/2021                               ORDER DATED: 16/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2465 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                     In
                       R/FIRST APPEAL NO. 2465 of 2021
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                         THE ORIENTAL INSURANCE CO. LTD.
                                      Versus
                            TORAL MANISHBHAI KHETANI
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7,8
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 16/09/2021
                                  ORAL ORDER

Order in First Appeal No.2465/2021 Admit.

Order in Civil Application No.1/2021 Rule returnable on 21st October, 2021. The operation, implementation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation along-with interest and costs in the Tribunal before the returnable date.

(A.G.URAIZEE, J)

Manoj