United India Insurance Co.Ltd vs Prajapati Nitaben Wd/O ...
2021 Latest Caselaw 15707 Guj

      C/FA/494/2020                              IA ORDER DATED: 05/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 494 of 2020
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UNITED INDIA INSURANCE CO.LTD Versus PRAJAPATI NITABEN WD/O KALPESHBHAI ========================================================== Appearance:

MR MAULIK J SHELAT for the PETITIONER(s) No. RULE SERVED 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 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