New India Assurance Company Ltd. vs Mahammad Iqbal Umarbhai Meman ...
2021 Latest Caselaw 15716 Guj

     C/FA/761/2020                               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. 761 of 2020
==========================================================

NEW INDIA ASSURANCE COMPANY LTD.

Versus MAHAMMAD IQBAL UMARBHAI MEMAN (LAKHANI) ========================================================== Appearance:

for the PETITIONER(s) No. MR MAULIK J SHELAT for the PETITIONER(s) No. MS. VRUNDA C SHAH for the RESPONDENT(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 05/10/2021

IA ORDER

1. Heard learned advocate for the Insurance Company and learned advocate for the claimants.

2. Learned advocate for the Insurance Company 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. Learned advocate for the insurance company, therefore, submits that stay granted earlier may be confirmed.

3. Learned advocate for the claimants confirms that amount of compensation awarded by the learned Tribunal is deposited in the Tribunal.

C/FA/761/2020 IA ORDER DATED: 05/10/2021

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

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

(A.G.URAIZEE, J) SURESH SOLANKI