The United India Insurance Co.Ltd vs Shaileshbhai Natvarbhai Vasava
2021 Latest Caselaw 15097 Guj

        C/FA/2644/2021                                ORDER DATED: 24/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2644 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 2644 of 2021
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                         THE UNITED INDIA INSURANCE CO.LTD
                                       Versus
                          SHAILESHBHAI NATVARBHAI VASAVA
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) for the Appellant(s) No. 1
for the Defendant(s) No. 2
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                  Date : 24/09/2021
                                   ORAL ORDER

Order in First Appeal.

Admit. Mr. Nishit A. Bhalodi, learned advocate waives service of notice of admission on behalf of the respondent No.1.

Order in Civil Application.

Rule returnable on 24th November, 2021. Mr. Nishit A. Bhalodi, learned advocate waives service of notice of Rule on behalf of the respondent No.1. 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