The Oriental Insurance Co Ltd vs Ghanshyam Thakordas Vasiyani
2021 Latest Caselaw 14904 Guj

      C/FA/2559/2021                            ORDER DATED: 22/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2559 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2559 of 2021
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                       THE ORIENTAL INSURANCE CO LTD
                                   Versus
                       GHANSHYAM THAKORDAS VASIYANI
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,2.1,2.2
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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.

ADMIT.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant.

Rule returnable on 22.11.2021.

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) SURESH SOLANKI