United India Insurance Company ... vs Manjulaben Dolatsinh Baria
2021 Latest Caselaw 13878 Guj

    C/FA/5467/2019                                 IA ORDER DATED: 13/09/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 5467 of 2019
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UNITED INDIA INSURANCE COMPANY LTD Versus MANJULABEN DOLATSINH BARIA ========================================================== Appearance:

MR.AMIT R JOSHI for the PETITIONER(s) No. MS.NIDHI P BAROT for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 13/09/2021 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 03.12.2019 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 03.12.2019, the stay of the operation and implementation of impugned judgment and order dated 01.05.2019 passed by the M.A.C.T. (Main) at Panchmahal at Godhra in M.A.C.P. No.847/2010 is confirmed till the disposal of the appeal.

C/FA/5467/2019 IA ORDER DATED: 13/09/2021

5. Registry is directed to show the name of learned advocate Mr. GC Majmudar as learned advocate for the applicant in place of learned advocate Mr. Amit R Joshi.

6. With the aforesaid directions, present Civil Application stands disposed of.

(A.G.URAIZEE, J) Radhika