Icici Lombard General Insurance vs Kiritbhai Laljibhai Kharadi
2021 Latest Caselaw 15700 Guj

      C/FA/569/2021                          IA ORDER DATED: 05/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                       In R/FIRST APPEAL NO. 569 of 2021
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ICICI LOMBARD GENERAL INSURANCE Versus KIRITBHAI LALJIBHAI KHARADI ========================================================== Appearance:

for the PETITIONER(s) No. MR SUNIL B PARIKH for the PETITIONER(s) No. MR R.K.MANSURI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 05/10/2021 IA ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocate for the applicant submits that the awarded amount of compensation along with interest and costs is deposited in the Tribunal in compliance of the order of this Court. He, therefore, submits that stay granted earlier may be confirmed.

3. Having heard the learned advocate for the respective parties and having considered the facts and circumstances of the case, the stay granted earlier of the impugned judgment and award is confirmed till the final disposal of the appeal

4. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI