National Insurance Co Ltd vs Ajay Harikrishna Patel
2021 Latest Caselaw 16173 Guj

     C/FA/4697/2019                              IA ORDER DATED: 13/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 4697 of 2019
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NATIONAL INSURANCE CO LTD Versus AJAY HARIKRISHNA PATEL ========================================================== Appearance:

MR GC MAZMUDAR for the PETITIONER(s) No. RULE NOT RECD BACK for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 13/10/2021 IA ORDER

1. Mr.Vasi, learned advocate submits that he has instructions to appear on behalf of respondent Nos.1 to 2- original claimants. The Registry is directed to accept his appearance.

2. Heard learned advocate the applicant.

3. 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.

4. Having heard the learned advocate for the applicant and having considered the facts and circumstances of the

C/FA/4697/2019 IA ORDER DATED: 13/10/2021

case, the stay granted earlier of the impugned judgment and award is confirmed till the final disposal of the appeal

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

(A.G.URAIZEE, J) ALI