Bajaj Allaince General Insurance ... vs Jashi @ Jashodaben Ramabhai ...
2021 Latest Caselaw 14021 Guj

        C/FA/3371/2019                              IA ORDER DATED: 14/09/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                      In
                        R/FIRST APPEAL NO. 3371 of 2019
================================================================

BAJAJ ALLAINCE GENERAL INSURANCE COMPANY LIMITED Versus JASHI @ JASHODABEN RAMABHAI CHUNARA ============================================================================== Appearance:

MR MAULIK J SHELAT for the PETITIONER(s) No. MR R G DWIVEDI for the RESPONDENT(s) No. NOTICE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 14/09/2021 IA ORDER

Heard learned advocate for the Insurance Company and learned advocate for the claimant.

Learned advocate for the Insurance Company submits that awarded amount of compensation along with interest and costs is deposited in the Tribunal in compliance of the order of this Court. He further submits that disbursement order has already been made by this Court. He, therefore, submits that stay granted earlier may be confirmed till disposal of the appeal.

Learned advocate for the claimant confirms that disbursement order has already been passed.

Accordingly, the Civil Application is allowed. The stay granted earlier of the impugned judgment and award is confirmed till the final disposal of the appeal. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj