The New India Assurance Co Ltd vs Geetaben Balvant Alias Baldev ...
2021 Latest Caselaw 13572 Guj

     C/FA/1093/2021                                         IA ORDER DATED: 07/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1093 of 2021
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THE NEW INDIA ASSURANCE CO LTD Versus GEETABEN BALVANT ALIAS BALDEV CHHANGA ========================================================== Appearance:

for the PETITIONER(s) No. MR PALAK H THAKKAR for the PETITIONER(s) No. MR VIBHUTI NANAVATI for the RESPONDENT(s) No. MR. HEMAL SHAH for the RESPONDENT(s) No. NOTICE UNSERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 07/09/2021

IA ORDER

1. Heard learned advocate for the applicant-Insurance Company and learned advocate for the respondents- claimants.

2. Learned advocate for the applicant-Insurance Company submits that the Insurance Company has deposited the entire amount of compensation in compliance of the order dated 17.3.2021 in Civil Application (For Stay) No.1 of 2021.

3. Learned advocate for the respondent-claimants confirms that the amount is deposited in the Tribunal.

4. Having heard learned advocates for the respective

C/FA/1093/2021 IA ORDER DATED: 07/09/2021

parties and having considered the fact that the applicant- Insurance Company has deposited the entire amount of compensation with interest and cost in the Tribunal in compliance with order dated 17.3.2021, the stay of the operation and implementation of impugned judgment and order dated 31.1.2020 passed by the MACT (Main) Kachchh at Bhuj in MACP No.595 of 2008 is confirmed till the disposal of the appeal.

5. The application stands disposed of. Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) SURESH SOLANKI