Citation : 2021 Latest Caselaw 3780 Guj
Judgement Date : 4 March, 2021
C/FA/871/2020 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 871 of 2020
=====================================================
HDFC ERGO GENERAL INSURANCE CO LTD Versus NIKUNJBHAI RAMJIBHAI CHANURA ===================================================== Appearance:
for the PETITIONER(s) No. MR RATHIN P RAVAL for the PETITIONER(s) No. MR NISHIT A BHALODI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. =====================================================
CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 04/03/2021
IA ORDER
1. Heard learned Advocate Mr. Rathin P. Raval on
behalf of the appellant and learned Advocate Mr.
Nishit Bhalodi on behalf of the respondent No.1
original claimant.
2. Vide order dated 26th February, 2020, this Court
(Coram : Honourable Mr. Justice N.V. Anjaria)
while admitting the First Appeal this Court had
directed the impugned judgment and award to
remain in abeyance on condition that the entire
amount as per the award alongwith interest and
costs to be deposited with the learned Tribunal.
C/FA/871/2020 IA ORDER
It appears that thereafter the entire amount had
been deposited and vide order dated 23th
February, 2021 this Court (Coram : Honourable
Ms. Justice Vaibhavi D. Nanavati) in Civil
Application (For Withdrawal/Disbursement of
amount) No.1 of 2021 had granted disbursement as
well as investment of the remaining amount.
3. Considering the same, the impugned judgment and
award dated 22nd November, 2019 passed by the
Motor Accident Claims Tribunal (Aux.) and
Additional District Court, Rajkot at Dhoraji in
Motor Accident Claims Petition No.64 of 2017
shall remain stayed till the final disposal of
the First Appeal No.871 of 2020.
With this direction, the civil application
stands allowed.
(NIKHIL S. KARIEL,J)
Pallavi
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