Bajaj Allianz General Insurance ... vs Maksudkhan Dolatkhan Parmar
2021 Latest Caselaw 13673 Guj

    C/FA/771/2020                            IA ORDER DATED: 08/09/2021



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                 In
                    R/FIRST APPEAL NO. 771 of 2020
================================================================

BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED PUNE Versus MAKSUDKHAN DOLATKHAN PARMAR ================================================================ Appearance:

MR VIBHUTI NANAVATI for the PETITIONER(s) No. MR KK THAKKAR for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 08/09/2021 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 18.02.2020 in Civil Application (For Stay) No.1 of 2019.

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 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 18.02.2020, the stay of the operation and implementation of

C/FA/771/2020 IA ORDER DATED: 08/09/2021

impugned judgment and order dated 24.05.2019 passed by the MACT (Main) Banaskantha at Palanpur in MACP No.367 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