National Insurance Company Ltd vs Bhartiben Rakeshbhai Solanki
2021 Latest Caselaw 17056 Guj

    C/FA/2139/2021                               IA ORDER DATED: 28/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 2139 of 2021
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NATIONAL INSURANCE COMPANY LTD Versus BHARTIBEN RAKESHBHAI SOLANKI ========================================================== Appearance:

for the PETITIONER(s) No. MR DAKSHESH MEHTA for the PETITIONER(s) No. DELETED for the RESPONDENT(s) No. MR GC MAZMUDAR for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 28/10/2021 IA ORDER

1. Heard learned advocate for the applicant and learned advocate for respondent No.9. Though served, non appears on behalf of rest of the respondents.

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. 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 impugned judgment and awarded is confirmed till the final disposal of the appeal. Learned Tribunal is directed to invest entire awarded amount in

C/FA/2139/2021 IA ORDER DATED: 28/10/2021

cumulative FDR in any nationalized bank initially for a period of three years subject to further orders that may be passed by the Court. It is clarified that this order shall not preclude the claimants from preferring application for disbursement of the deposited amount which shall be considered in accordance with law.

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

(A.G.URAIZEE, J) ALI