Hdfc Ergo General Insurance ... vs Bhikhabhai Bhimabhai Damor
2021 Latest Caselaw 15765 Guj

        C/FA/274/2021                            IA ORDER DATED: 06/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                        R/FIRST APPEAL NO. 274 of 2021
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HDFC ERGO GENERAL INSURANCE COMPANY LIMITED Versus BHIKHABHAI BHIMABHAI DAMOR ================================================================ Appearance:

for the PETITIONER(s) No. MR VIBHUTI NANAVATI for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. TIRTH NAYAK for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 06/10/2021 IA ORDER

Heard learned advocate for the Insurance Company and learned advocate for the claimant.

Learned advocate for the Insurance Company submits that 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 the stay granted earlier may be confirmed till the final disposal of the appeal.

Accordingly, the Civil Application is allowed. The stay granted earlier of the impugned judgment and award is confirmed till the final disposal of the appeal. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj