Iffco Tokyo General Insurance Co ... vs Ashishbhai Bhogilal Vadher
2021 Latest Caselaw 14871 Guj

        C/FA/2610/2021                           ORDER DATED: 22/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2610 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                     In
                       R/FIRST APPEAL NO. 2610 of 2021
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                  IFFCO TOKYO GENERAL INSURANCE CO LTD
                                  Versus
                       ASHISHBHAI BHOGILAL VADHER
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 22/09/2021
                              ORAL ORDER

Order in First Appeal Admit.

Order in Civil Application Rule returnable on 25th 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