United India Insurance Company ... vs Kavitaben Dharamraj Pandit
2021 Latest Caselaw 14575 Guj

      C/FA/1057/2020                                  ORDER DATED: 20/09/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1057 of 2020
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 1057 of 2020
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                   UNITED INDIA INSURANCE COMPANY LTD
                                   Versus
                       KAVITABEN DHARAMRAJ PANDIT
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
CHETANKUMAR K SHAH(7364) for the Defendant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 20/09/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL :

Admit.

To be heard with First Appeal No.305 of 2020 and First Appeal No.306 of 2020.

ORDER IN CIVIL APPLICATION FOR STAY :

Rule returnable on 22.11.2021.

Operation, implementation and execution of the impugned judgment and award is stayed on condition to deposit entire amount of compensation along with interest and proportionate costs in the Tribunal before the returnable date.

(A.G.URAIZEE, J) H.M. PATHAN