New India Assurance Company Ltd. vs Kishansinh Shankarsinh Zala
2021 Latest Caselaw 15705 Guj

      C/FA/1635/2020                           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. 1635 of 2020
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NEW INDIA ASSURANCE COMPANY LTD.

Versus KISHANSINH SHANKARSINH ZALA ========================================================== Appearance:

MR VIBHUTI NANAVATI for the PETITIONER(s) No. RULE NOT RECD BACK 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 advocate for the applicant.

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