The New India Assurance Co Ltd vs Rishi Sanjay Shah
2021 Latest Caselaw 16109 Guj

        C/FA/698/2020                               IA ORDER DATED: 12/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                     In
                        R/FIRST APPEAL NO. 698 of 2020
================================================================

THE NEW INDIA ASSURANCE CO LTD Versus RISHI SANJAY SHAH ================================================================ Appearance:

for the PETITIONER(s) No. MR PALAK H THAKKAR for the PETITIONER(s) No. MR MAULIK J SHELAT for the RESPONDENT(s) No. MR. HEMAL SHAH for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 12/10/2021 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.

(A.G.URAIZEE, J)

Manoj