The Oriental Insurance Company ... vs Dhruveshkumar Arjunbhai Vasava
2021 Latest Caselaw 14172 Guj

     C/FA/988/2021                              IA ORDER DATED: 15/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 988 of 2021
==========================================================

THE ORIENTAL INSURANCE COMPANY LIMITED Versus DHRUVESHKUMAR ARJUNBHAI VASAVA ========================================================== Appearance:

for the PETITIONER(s) No. MS KARUNA V RAHEVAR for the PETITIONER(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. NOTICE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 15/09/2021

IA ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocate for the applicant 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.

3. Learned advocate for the claimants confirms that

amount of compensation awarded by the learned Tribunal

is deposited in the Tribunal.

C/FA/988/2021 IA ORDER DATED: 15/09/2021

4. 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 the

final disposal of the appeal

5. With the aforesaid directions, present Civil

Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI