National Insurance Company ... vs Manishaben Rakeshkumar Bhatt
2021 Latest Caselaw 3921 Guj

         C/FA/505/2020                                       IA ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 505 of 2020
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NATIONAL INSURANCE COMPANY LIMITED Versus MANISHABEN RAKESHKUMAR BHATT ========================================================== Appearance:

MR MAULIK J SHELAT for the PETITIONER(s) No. MR. HEMAL SHAH for the RESPONDENT(s) No. RULE NOT RECD BACK for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

Date : 08/03/2021

IA ORDER

Heard Mr.M.J.Shelat, learned advocate for the applicant and Mr.Hemal Shah, learned advocate for the respondent nos.1 to 5 - original complainant.

Vide order dated 06.02.2020, this Court (Corum :- Mr.Justice N.V.Anjaria), while admitting the original first appeal, had inter- alia directed that the impugned judgment and award dated 18.10.2019 passed by the Motor Accident Claims Tribunal (Auxi.) and 3rd Additional District Court, Una, District - Gir Somnath in Motor Accident Claim Petition No.18 of 2018 shall be stayed. It also appears that vide order dated 25.02.2021, this Court had, in Civil

C/FA/505/2020 IA ORDER

Application for disbursement preferred by the original claimants, directed disbursement of 30% amount as well as other directions were also given.

Considering the same, the impugned judgment and award dated 18.10.2019 passed by the Motor Accident Claims Tribunal (Auxi.) and 3rd Additional District Court, Una, District - Gir Somnath in Motor Accident Claim Petition No.18 of 2018 shall remain stay till final disposal of the present first appeal.

First Appeal to be listed on 29th April, 2021.

(NIKHIL S. KARIEL,J) MOHMMEDSHAHID