Reliance General Insurance Co Ltd vs Mobina Mamad Sumara
2021 Latest Caselaw 14175 Guj

    C/FA/1335/2020                                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. 1335 of 2020
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RELIANCE GENERAL INSURANCE CO LTD Versus MOBINA MAMAD SUMARA ========================================================== Appearance:

for the PETITIONER(s) No. MR RATHIN P RAVAL for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 15/09/2021

IA ORDER

1. Heard learned advocate for the applicant. Though served, none appears on behalf of the respondents.

2. Learned advocate for the Insurance Company 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. Having heard the learned advocate for the applicant 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 with liberty in favour

C/FA/1335/2020 IA ORDER DATED: 15/09/2021

of the claimants to move an appropriate application for disbursement of amount.

4. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

ALI