United India Insurance Co.Ltd vs Lakshmanbhai Gandabhai Darji
2021 Latest Caselaw 3932 Guj

         C/FA/2893/2019                                               IA ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                  In R/FIRST APPEAL NO. 2893 of 2019
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UNITED INDIA INSURANCE CO.LTD Versus LAKSHMANBHAI GANDABHAI DARJI ========================================================== Appearance:

MR VIBHUTI NANAVATI for the PETITIONER(s) No. KAASH K THAKKAR for the RESPONDENT(s) No. MR MAULIK J SHELAT for the RESPONDENT(s) No. NOTICE SERVED for the RESPONDENT(s) No. SERVED BY AFFIX(N) for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL Date : 08/03/2021 IA ORDER

Heard Mr.Vibhuti Nanavati, learned advocate for the applicant, Mr.K.K.Thakkar, learned advocate for the respondent no.7 and Mr.M.J.Shelat, learned advocate for the respondent no.4.

Rule. Mr.K.K.Thakkar, learned advocate and Mr.M.J.Shelat, learned advocate waive service of notice of Rule for the respondent no.7 and the respondent no.4 respectively.

Mr.Vibhuti Nanavati, learned advocate for the applicant submitted that pursuant to the judgment and award dated 28.03.2019 passed by the M.A.C.Tribunal (Main), Patan in M.A.C.Petition No.231 of 2012, the entire amount along with interest and cost has been deposited with the concerned tribunal and further more, today an

C/FA/2893/2019 IA ORDER

application for disbursement has also been preferred by the original claimant and whereas appropriate orders have been passed by this Court for disbursing the part of the amount deposited.

Considering the same, the judgment and award dated 28.03.2019 passed by the M.A.C.Tribunal (Main), Patan in M.A.C.Petition No.231 of 2012 is stayed till final disposal of the present appeal. Rule is made absolute.

(NIKHIL S. KARIEL,J) MOHMMEDSHAHID