Oriental Insurance Company ... vs Anoparam Chamanaram Kumavat
2021 Latest Caselaw 14988 Guj

        C/FA/2619/2021                          ORDER DATED: 23/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2619 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 2619 of 2021
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                    ORIENTAL INSURANCE COMPANY LIMITED
                                   Versus
                      ANOPARAM CHAMANARAM KUMAVAT
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
MR H M SHAH(3997) for the Defendant(s) No. 3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 23/09/2021
                    ORAL ORDER

Order in First Appeal Heard Ms. Masumi Nanavati, learned advocate for Mr. Vibhuti Nanavati, learned advocate for the appellant and Mr. H. M. Shah, learned advocate for respondent No.3-claimant.

Admit. Mr. H.M. Shah, learned advocate waives service of notice of admission on behalf of the respondent No.3.

Order in Civil Application Rule returnable on 23rd November, 2021. Mr. H.M. Shah, learned advocate waives service of notice of Rule on behalf of the respondent No.3. 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