Gujarat High Court
The United India Insurance Company Ltd vs Jethabhai Devji Paradhi Jogi on 23 September, 2021
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/FA/2595/2021 ORDER DATED: 23/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2595 of 2021
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
In R/FIRST APPEAL NO. 2595 of 2021
With
CIVIL APPLICATION (FOR PRODUCTION OF ADDITIONAL EVIDENCES)
NO. 2 of 2021
In R/FIRST APPEAL NO. 2595 of 2021
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THE UNITED INDIA INSURANCE COMPANY LTD
Versus
JETHABHAI DEVJI PARADHI JOGI
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Appearance:
MR VIBHUTI NANAVATI(513) 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 : 23/09/2021
ORAL ORDER
ORDER IN FIRST APPEAL Heard Ms.Mausami Nanavati, learned advocate appearing for Mr.Vibhuti Nanavati, learned advocate for the appellant.
Admit.
ORDER IN CIVIL APPLICATION NO.1 OF 2021 Heard Ms.Mausami Nanavati, learned advocate appearing for Mr.Vibhuti Nanavati, learned advocate for the appellant.
Page 1 of 2 Downloaded on : Fri Sep 24 04:32:38 IST 2021C/FA/2595/2021 ORDER DATED: 23/09/2021 Rule returnable on 23.11.2021.
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.
ORDER IN CIVIL APPLICATION NO.2 OF 2021 To be heard with First Appeal No.2595 of 2021.
(A.G.URAIZEE, J) ALI Page 2 of 2 Downloaded on : Fri Sep 24 04:32:38 IST 2021