Oriental Insurance Company Ltd vs Lh Of Decd Karshanbhai Dalsabhai ...
2021 Latest Caselaw 16050 Guj

     C/FA/1177/2020                               ORDER DATED: 11/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1177 of 2020

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                   In R/FIRST APPEAL NO. 1177 of 2020
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                 ORIENTAL INSURANCE COMPANY LTD
                              Versus
           LH OF DECD KARSHANBHAI DALSABHAI PRAJAPATI
==========================================================
Appearance:
MR HARDIK P MEHTA(6943) for the Appellant(s) No. 1
for the Defendant(s) No. 1
MR NM PATEL(6042) for the Defendant(s) No. 1.1
MR.RAJESH B SONI(2632) for the Defendant(s) No. 1.1
NOTICE SERVED(4) for the Defendant(s) No. 2
UNSERVED EXPIRED (R)(69) for the Defendant(s) No. 3
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 11/10/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL :

Admit.

Mr.Rajesh B.Soni, learned advocate waives service of notice of admission on behalf of respondent Nos.1.1.

ORDER IN CIVIL APPLICATION FOR STAY :

Heard learned advocate for the insurance company.

Learned advocate for the insurance company submits that the amount of compensation along with interest and proportionate costs is

C/FA/1177/2020 ORDER DATED: 11/10/2021

deposited in the Tribunal and thereafter by order dated 14.6.2020 passed in Civil Application (for withdrawal / disbursement of the amount) No.2 of 2020 disbursement is also made. He, therefore, urges that the stay of the impugned judgment granted earlier may be confirmed till the disposal of the appeal.

In view of the above, the application is allowed. The stay granted earlier of the impugned judgment is confirmed till the disposal of the appeal.

(A.G.URAIZEE, J) H.M. PATHAN