The Oriental Insurance Co Ltd vs Ranchhodbhai Hirabhai Thakor
2021 Latest Caselaw 14876 Guj

     C/FA/2558/2021                              ORDER DATED: 22/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 2558 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 2558 of 2021
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                      THE ORIENTAL INSURANCE CO LTD
                                  Versus
                      RANCHHODBHAI HIRABHAI THAKOR
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,7,8,9
MR YOGI K GADHIA(5913) for the Defendant(s) No. 6
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 22/09/2021

                              ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

Notice of final disposal returnable on 22.11.2021. Mr. Gadhia, learned advocate waives service of notice behalf of the respondent No.6

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant.

Rule returnable on 22.11.2021. Mr. Gadhia, learned advocate waives service of notice of rule on behalf of the respondent No.6.

The implementation, operation and execution of the

C/FA/2558/2021 ORDER DATED: 22/09/2021

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) SURESH SOLANKI