Reliance General Insurance ... vs Minor Pratikkumar Padhiyar
2021 Latest Caselaw 15880 Guj

     C/FA/1876/2020                              IA ORDER DATED: 07/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 1876 of 2020
==========================================================

RELIANCE GENERAL INSURANCE COMPANY LTD.

Versus MINOR PRATIKKUMAR PADHIYAR ========================================================== Appearance:

for the PETITIONER(s) No. MR CHIRAYU A MEHTA for the PETITIONER(s) No. MS POOJA H HOTCHANDANI for the RESPONDENT(s) No. NOTICE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 07/10/2021 IA ORDER

1. Heard learned advocates for the respective parties.

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

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 award is confirmed till the

C/FA/1876/2020 IA ORDER DATED: 07/10/2021

final disposal of the appeal

5. With the aforesaid directions, present Civil Application stands disposed of.

(A.G.URAIZEE, J) ALI