Hdfc Ergo General Insurance ... vs Dhananjay Birendrabhai Patel
2021 Latest Caselaw 3571 Guj

             C/FA/1380/2019                                  IA ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
 CIVIL APPLICATION (FOR VACATING INTERIM RELIEF) NO. 2 of 2019
                In R/FIRST APPEAL NO. 1380 of 2019
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JYOTSNABEN JAYANTILAL RAVAL Versus DHANANJAY BIRENDRABHAI PATEL ========================================================== Appearance:

MR HEMANT S SHAH for the PETITIONER(s) No. for the RESPONDENT(s) No. MR VIBHUTI NANAVATI for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA and HONOURABLE MR. JUSTICE A.S. SUPEHIA

Date : 26/02/2021 IA ORDER (PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

What is prayed in this Civil Application by the original claimant is to vacate the stay granted by this court.

It transpires from the order in Civil Application No. 1 of 2019 in the main First Appeal that this court granted stay against the impugned judgment and award passed by the Motor Accident Claims Tribunal on condition that the awarded amount is deposited by the appellant insurance company. It was stated undisputedly that the amount is deposited.

In view of the above, the captioned Civil Application containing prayer for vacation of interim relief is misconceived and is liable to be dismissed. Accordingly, it is dismissed.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) C.M. JOSHI