The New India Insurance Company ... vs Sumitraben Arjunbhai Patel ...
2021 Latest Caselaw 13656 Guj

    C/FA/1880/2021                              IA ORDER DATED: 08/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 1880 of 2021
==========================================================

THE NEW INDIA INSURANCE COMPANY LIMITED Versus SUMITRABEN ARJUNBHAI PATEL (MOTHER) ========================================================== Appearance:

for the PETITIONER(s) No. MANDEEP SINGH SALUJA for the PETITIONER(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. RULE NOT RECD BACK for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 08/09/2021 IA ORDER

1. Heard learned advocate for the Insurance Company and learned advocate for the claimants.

2. Learned advocate for the Insurance Company submits that the awarded amount of compensation along with interest and costs is deposited in the Tribunal in compliance of the order of this Court. He, therefore, submits that stay granted earlier may be confirmed. Learned advocate for the claimants confirms that amount of compensation awarded by the learned Tribunal is deposited in the Tribunal.

3. Having heard the learned advocates for the respective parties and having considered the facts and circumstances of the case, the stay granted earlier of the impugned judgment and awarded is confirmed till

C/FA/1880/2021 IA ORDER DATED: 08/09/2021

the final disposal of the appeal

4. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

ALI