The United India Insurance ... vs Ishwarbhai Lakhmanbhai ...
2021 Latest Caselaw 15701 Guj

      C/FA/536/2021                         IA ORDER DATED: 05/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                      In R/FIRST APPEAL NO. 536 of 2021
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THE UNITED INDIA INSURANCE COMPANY LIMITED Versus ISHWARBHAI LAKHMANBHAI PRAJAPATI ========================================================== Appearance:

MR RATHIN P RAVAL for the PETITIONER(s) No. MR HARSHIT S TOLIA for the RESPONDENT(s) No. MR PARTH S TOLIA for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. SHIRISHCHANDRA B TOLIA for the RESPONDENT(s) No. UNSERVED EXPIRED (R) 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 applicant 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