Mahendra And Mahendra Finance Co. ... vs Idrishbhai Ushmanbhai Mir
2021 Latest Caselaw 16430 Guj

        C/FA/1412/2019                            IA ORDER DATED: 20/10/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                                      In
                        R/FIRST APPEAL NO. 1412 of 2019
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MAHENDRA AND MAHENDRA FINANCE CO. LTD., THROUGH ITS OFFICER MR. MIHIRKUMAR MUKESHBHAI SHAH Versus IDRISHBHAI USHMANBHAI MIR ================================================================ Appearance:

for the PETITIONER(s) No. MR PM DAVE for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 20/10/2021 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.

In view of the above, 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