Bajaj Allianz General Insurance ... vs Vikrambhai Dhanabhai Raval
2021 Latest Caselaw 16175 Guj

     C/FA/207/2021                               IA ORDER DATED: 13/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 207 of 2021
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BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Versus VIKRAMBHAI DHANABHAI RAVAL ========================================================== Appearance:

for the PETITIONER(s) No. MR VIBHUTI NANAVATI for the PETITIONER(s) No. MR R G DWIVEDI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 13/10/2021 IA ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocate for the applicant 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.

3. Learned advocate for the claimants confirms that amount of compensation awarded by the learned Tribunal is deposited in the Tribunal.

4. Having heard the learned advocates for the respective parties and having considered the facts and circumstances of the case, the stay granted earlier of the

C/FA/207/2021 IA ORDER DATED: 13/10/2021

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