New India Assurance Company ... vs Hasmukhlal Babulal Soni
2021 Latest Caselaw 778 Guj

             C/FA/5214/2019                                         IA ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                      In R/FIRST APPEAL NO. 5214 of 2019
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NEW INDIA ASSURANCE COMPANY LIMITED Versus HASMUKHLAL BABULAL SONI ========================================================== Appearance:

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

Date : 19/01/2021 IA ORDER (PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

As per order dated 3rd September, 2020, the court had granted stay of implementation and execution of the impugned judgment and award of the Motor Accident Claims Tribunal on the condition that appellant insurance company deposits the entire awarded amount.

Today, when the application came up for consideration, learned advocate Mr. Vibhuti Nanavati for the applicant stated that the amount as directed has been deposited with the Tribunal concerned. In that view, stay granted on 3rd September, 2020 stands confirmed on the same terms and conditions. This application is allowed by making rule absolute accordingly.

It is clarified that the claimants will be at liberty to move application for disbursement of the amount to be considered in accordance with law and on its own merits.

(N.V.ANJARIA, J)

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