Oriental Insurance Company ... vs Manubhai Chimanbhai Valand
2021 Latest Caselaw 4556 Guj

              C/FA/2067/2019                          IA ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                 CIVIL APPLICATION (FOR
WITHDRAWAL/DISBURSEMENT OF AMOUNT) NO. 1 of
                            2021
            In R/FIRST APPEAL NO. 2067 of 2019
============================================

KAILASHBEN RAMANBHAI PATEL Versus MANUBHAI CHIMANBHAI VALAND ============================================ Appearance:

MR PRADEEP R MISHRA for the PETITIONER(s) No. MR R G DWIVEDI for the PETITIONER(s) No. MS POOJA H HOTCHANDANI for the PETITIONER(s) No. for the RESPONDENT(s) No. MR VIBHUTI NANAVATI for the RESPONDENT(s) No. ============================================ CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

Date : 22/03/2021

IA ORDER

Heard learned Advocate Shri R.G. Dwivedi for the applicant and learned Advocate Shri Vibhuti Nanavti for the respondent No.3 - Insurance Company.

Vide order dated 06.05.2019, this Court (Coram: Paresh Upadhyay, J.) had stayed the impugned judgment and award on condition that the applicant deposits the entire awarded amount with the learned Tribunal before the returnable date. Learned Advocates for both the parties submit that the said order has been complied with.

Considering the same and considering the submissions raised by the learned Advocate Shri Nanavati for the respondent No.3 herein, the entire

C/FA/2067/2019 IA ORDER

awarded amount shall be deposited in cumulative Fixed Deposit Receipt. The original Fixed Deposit Receipt shall be retained by Nazir of the concerned Tribunal.

With this direction and observation, present Civil Application stands allowed.

This First Appeal No.2067 of 2019 to be heard with First Appeal Nos.2511 of 2019, 2506 of 2019 and 1820 of 2019.

(NIKHIL S. KARIEL,J) Y.N. VYAS