Shriram General Insurance Co Ltd vs Jayesh Pravinbhai Patanvadiya
2021 Latest Caselaw 14707 Guj

      C/FA/2542/2021                            ORDER DATED: 21/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2542 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2542 of 2021
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                   SHRIRAM GENERAL INSURANCE CO LTD
                                 Versus
                     JAYESH PRAVINBHAI PATANVADIYA
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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
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 21/09/2021
                             ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant. Admit.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

Rule returnable on 17.11.2021.

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.

(A.G.URAIZEE, J) ALI