Icici Lombard General Insurance ... vs Lakshmanbhai Devubhai Parmar
2021 Latest Caselaw 17138 Guj

        C/FA/227/2020                               IA ORDER DATED: 29/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                     In
                        R/FIRST APPEAL NO. 227 of 2020
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ICICI LOMBARD GENERAL INSURANCE CO LTD Versus LAKSHMANBHAI DEVUBHAI PARMAR ============================================================================== Appearance:

MR CHIRAYU A MEHTA for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. SERVED BY AFFIX. (R) for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 29/10/2021 IA ORDER

Heard learned advocate for the applicant. Though served there is no appearance on behalf of the respondent.

Learned advocate for the applicant submits that the amount of compensation with interest and cost deposited in the tribunal in compliance of order of this Court. He, therefore, urges that stay of the impugned judgment granted earlier may be confirmed till disposal of the appeal.

In view of the above, the implementation, operation and execution of the impugned judgment granted earlier is order to be confirmed till disposal of the appeal.

The tribunal is directed to invest the deposited amount in cumulative fixed deposit presently for a period of three years in any nationalized bank subject to further order may be passed.

This order shall not preclude the claim from making an application for disbursement of deposited amount which shall be considered in accordance with law. Rule is made absolute.

(A.G.URAIZEE, J) Manoj