Sbi Gen Ins Co Ltd vs Shilpaben Govindbhai Patel
2021 Latest Caselaw 13776 Guj

     C/FA/1083/2021                                IA ORDER DATED: 09/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 1083 of 2021
==========================================================

SBI GEN INS CO LTD Versus SHILPABEN GOVINDBHAI PATEL ========================================================== Appearance:

for the PETITIONER(s) No. MS KIRTI S PATHAK for the PETITIONER(s) No. RULE NOT RECD BACK for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 09/09/2021 IA ORDER

Ms. Kirti S. Pathak, learned advocate for the

applicant submits at bar that the applicant insurance

company has deposited entire awarded amount together

with interest and cost in the Tribunal in compliance of the

order dated 24.6.2021.

In view thereof, stay of the impugned judgment and

order of the Motor Accident Claims Tribunal is confirmed

till disposal of the appeal with liberty in favour of the

claimants to move appropriate application for

disbursement of the deposited amount.

Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) SURESH SOLANKI