National Insurance Co Ltd vs Irfan Abdulrasid Maniyar
2021 Latest Caselaw 13167 Guj

       C/FA/1824/2021                              IA ORDER DATED: 01/09/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                      In R/FIRST APPEAL NO. 1824 of 2021
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NATIONAL INSURANCE CO LTD Versus IRFAN ABDULRASID MANIYAR ========================================================== Appearance:

for the PETITIONER(s) No. MS KIRTI S PATHAK for the PETITIONER(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

Date : 01/09/2021 IA ORDER

Heard learned advocate Ms. Kirti Pathakfor the applicant insurance company.

2. It was stated by learned advocate for the applicant insurance company that in compliance of order of stay dated 13.7.2021, the amount awarded by the Claims Tribunal has already been deposited. In that view, there shall be stay of impugned judgment and award passed by the Claims Tribunal.

3. With the above observations, this Civil Application stands disposed of. Rule is made absolute.

4. This order will not preclude the respondents original claimants for seeking order of appropriate disbursement out of the total deposited to be considered on its own merits and in accordance with law.

(N.V.ANJARIA, J) C.M. JOSHI