C/FA/752/2021 IA ORDER DATED: 20/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In
R/FIRST APPEAL NO. 752 of 2021
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ORIENTAL INSURANCE COMPANY Versus VASIBHAI HARIBHAI RABARI(DESAI) ================================================================ Appearance:
for the PETITIONER(s) No. MR DAKSHESH MEHTA for the PETITIONER(s) No. MR KK THAKKAR for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 20/09/2021 IA ORDER Heard learned advocate for the Insurance Company and learned advocate for the claimant.
Learned advocate for the Insurance Company submits that the amount of compensation along-with interest and proportionate costs is deposited in the Tribunal in compliance of order of this Court. He, therefore, urges that stay of the impugned judgment and award may be confirmed till disposal of appeal.
In view of the above, the stay of the impugned judgment and award granted earlier is confirmed till disposal of appeal. Rule is made absolute.
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