Iffco Tokio General Insurance Co. ... vs Jayrambhai Karmanbhai ...
2021 Latest Caselaw 15948 Guj

        C/FA/3795/2018                            IA ORDER DATED: 08/10/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
                                      In
                        R/FIRST APPEAL NO. 3795 of 2018
================================================================

IFFCO TOKIO GENERAL INSURANCE CO. LTD Versus JAYRAMBHAI KARMANBHAI PATEL(CHAUDHARI) ================================================================ Appearance:

MR TANMAY B KARIA for the PETITIONER(s) No. for the RESPONDENT(s) No. MR ANKIT SHAH for the RESPONDENT(s) No. MR HARSHIT S TOLIA for the RESPONDENT(s) No. MR PARTH S TOLIA for the RESPONDENT(s) No. SHIRISHCHANDRA B TOLIA for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 08/10/2021 IA ORDER

Heard learned advocate for the parties.

Learned advocate for the Insurance Company submits that the amount of compensation along with interest and proportionate cost is deposited in the tribunal in compliance of order of this Court. He, therefore, urges that the stay of the impugned judgment granted earlier may be confirmed till disposal of the appeal.

In view of the above, stay of the impugned judgment and award is confirmed till disposal of the appeal. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj