Iffco Tokio General Insurance ... vs Rajeshbhai Keshavbhai Mistry
2021 Latest Caselaw 14277 Guj

        C/FA/1400/2020                              IA ORDER DATED: 16/09/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                      In
                        R/FIRST APPEAL NO. 1400 of 2020
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IFFCO TOKIO GENERAL INSURANCE COMPANY LTD Versus RAJESHBHAI KESHAVBHAI MISTRY ============================================================================== Appearance:

for the PETITIONER(s) No. MS KIRTI S PATHAK for the PETITIONER(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. RULE NOT RECD BACK for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 16/09/2021 IA ORDER

Heard learned advocate for the Insurance Company.

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. Learned advocate for the claimant confirms that the amount is deposited in the tribunal. He, therefore, submits that stay granted earlier may be confirmed till the final disposal of the appeal.

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. Liberty is reserved in favour of the claimants to move an appropriate application for disbursement.

Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj