Iffco Tokio General Insurance ... vs Saraswatiben Wd/O Navinbhai ...
2021 Latest Caselaw 17134 Guj

        C/CA/1787/2021                               ORDER DATED: 29/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1787 of 2021
                                     In
                      F/FIRST APPEAL NO. 11561 of 2020
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                      IFFCO TOKIO GENERAL INSURANCE COMPANY LTD
                                             Versus
                        SARASWATIBEN WD/O NAVINBHAI BHANUSHALI
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Appearance:
MS KIRTI S PATHAK(9966) for the Applicant(s) No. 1
for the Respondent(s) No. 1,2,3,4,5,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 29/10/2021
                    ORAL ORDER

Heard learned advocate for the applicant.

This application to condone delay of 45 days which has occurred in preferring to appeal to assail the judgment and order of the tribunal.

Learned advocate for the applicant submits that applicant is facing execution proceedings and tribunal is likely to issue recovery warrant. It is her further submission that in view of the ensuing Diwali holidays, the service of present application would not be affected on the respondent in address short notice. She, therefore, urges that the applicant may be protected qua the execution proceedings during the pendency of present application.

In view of the above, let there be Rule returnable on 24th December, 2021. In the meantime, further proceedings of the execution petition are stayed on condition of depositing the entire amount of compensation with interest and costs in the tribunal before returnable date.

Tribunal is directed not to pass any order of disbursement if the amount is deposit by the applicant in compliance of order of this Court.

(A.G.URAIZEE, J) Manoj