The Oriental Insurance Co Ltd vs Kailashben Bhikhabhai Od
2021 Latest Caselaw 16185 Guj

        C/FA/2913/2019                              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. 2913 of 2019
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THE ORIENTAL INSURANCE CO LTD Versus KAILASHBEN BHIKHABHAI OD ================================================================ Appearance:

MR VC THOMAS for the PETITIONER(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 advocate for the applicant. There is no appearance on behalf of the respondent despite service of notice of rule.

2. 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.

3. 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 with liberty in favour of the claimant to move an application for disbursement on deposited amount. Rule is made absolute.

(A.G.URAIZEE, J) Manoj