Oriental Insurance Company vs Chetan Jivraj Dangera ...
2021 Latest Caselaw 14612 Guj

        C/FA/2490/2021                            ORDER DATED: 20/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2490 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 2490 of 2021
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                       ORIENTAL INSURANCE COMPANY
                                   Versus
                    CHETAN JIVRAJ DANGERA (MAHESHWARI)
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 20/09/2021
                               ORAL ORDER

Order in First Appeal No.2490/2021 Admit.

Order in Civil Application No.1/2020 Rule returnable on 16th November, 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