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Iffco Tokio Insurance Company Ltd vs Maheshbhai Ambalal Parmar
2021 Latest Caselaw 13598 Guj

Citation : 2021 Latest Caselaw 13598 Guj
Judgement Date : 7 September, 2021

Gujarat High Court
Iffco Tokio Insurance Company Ltd vs Maheshbhai Ambalal Parmar on 7 September, 2021
Bench: A.G.Uraizee
    C/FA/1880/2020                              IA ORDER DATED: 07/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                  In
                    R/FIRST APPEAL NO. 1880 of 2020
================================================================

IFFCO TOKIO INSURANCE COMPANY LTD Versus MAHESHBHAI AMBALAL PARMAR ================================================================ Appearance:

for the PETITIONER(s) No. MS KIRTI S PATHAK for the PETITIONER(s) No. MR A R DWIVEDI for the RESPONDENT(s) No. MR R G DWIVEDI for the RESPONDENT(s) No. MS POOJA H HOTCHANDANI for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. UNSERVED EXPIRED (R) 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 15.12.2020 in Civil Application (For Stay) No.1 of 2020.

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

4. Having heard learned advocates for the respective parties and having considered the facts that the applicant-Insurance Company has deposited the entire amount of compensation with interest and cost in the

C/FA/1880/2020 IA ORDER DATED: 07/09/2021

Tribunal in compliance with order dated 15.12.2020, the stay of the operation and implementation of impugned judgment and order dated 14.02.2020 passed by the MACT (Aux.) at Vadodara in MACP No.1364 of 2007 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)

Manoj

 
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