Hdfc Ergo General Insurance ... vs Hasmukhbhai Jesingbhai Patel
2021 Latest Caselaw 15920 Guj

     C/FA/2748/2019                                  IA ORDER DATED: 08/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 2748 of 2019
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HDFC ERGO GENERAL INSURANCE CO.LTD Versus HASMUKHBHAI JESINGBHAI PATEL ========================================================== Appearance:

MR VIBHUTI NANAVATI for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 08/10/2021

IA ORDER

1. Heard learned advocate for the Insurance Company.

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. Having heard the learned advocate for the insurance company 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 with liberty in favour of the claimants to move an appropriate application for

C/FA/2748/2019 IA ORDER DATED: 08/10/2021

disbursement of amount. The Tribunal is directed to invest the amount deposited by the insurance company in cumulative Fixed Deposit Receipts in any Nationalized Bank for a period of three years and the receipt to be kept in the custody of Nazir of the concerned Tribunal.

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

(A.G.URAIZEE, J) SURESH SOLANKI