The New India Assurance Company ... vs A One Acid Private Limited
2021 Latest Caselaw 5979 Guj

    C/FA/5594/2019                            IA ORDER DATED: 14/06/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 5594 of 2019
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THE NEW INDIA ASSURANCE COMPANY LIMITED Versus A ONE ACID PRIVATE LIMITED ========================================================== Appearance:

MR VIBHUTI NANAVATI for the PETITIONER(s) No. for the RESPONDENT(s) No. MR R.K.MANSURI for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

Date : 14/06/2021

IA ORDER

This application was for stay in which, by order dated 03rd December, 2019, Rule was issued and stay against the impugned judgment and award of the Motor Accident Claims Tribunal was granted on condition of deposit of the awarded amount.

2. Today when the matter comes up for consideration, learned advocate Mr.Vibhuti Nanavati for the applicant insurance company stated that the amount has been deposited, condition of stay is thereby complied with.

3. In that view, stay granted on 03rd December, 2019 stands confirmed on the same terms and conditions.

Application is allowed accordingly. Rule is made absolute.

(N.V.ANJARIA, J) ANUP