The Oriental Insurance Co Ltd vs Patel Vinodkumar Parshottamdas
2021 Latest Caselaw 14608 Guj

     C/FA/2492/2021                                 ORDER DATED: 20/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 2492 of 2021

                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                  In R/FIRST APPEAL NO. 2492 of 2021
                                With
          CIVIL APPLICATION (FOR DIRECTION) NO. 2 of 2021
                  In R/FIRST APPEAL NO. 2492 of 2021
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                        THE ORIENTAL INSURANCE CO LTD
                                    Versus
                      PATEL VINODKUMAR PARSHOTTAMDAS
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 20/09/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION No.1 of 2021 Heard learned advocate for the applicant.

Rule returnable on 16.11.2021.

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.

C/FA/2492/2021 ORDER DATED: 20/09/2021

ORDER IN CIVIL APPLICATION No.2 of 2021

Heard learned advocate for the applicant.

Rule returnable on 16.11.2021.

(A.G.URAIZEE, J) ALI