Citation : 2021 Latest Caselaw 14348 Guj
Judgement Date : 17 September, 2021
C/FA/2733/2019 ORDER DATED: 17/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2733 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
In R/FIRST APPEAL NO. 2733 of 2019
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THE NEW INDIA ASSURANCE COMPANY LIMITED, MEHSANA
Versus
SAMBU SINGH S/O RAMSINGH RAJPUT
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
DS AFF.NOT FILED (N)(11) for the Defendant(s) No. 2,3,4,5,6,7
MR KK THAKKAR(2834) for the Defendant(s) No. 4,5,6,7
NOTICE UNSERVED(8) for the Defendant(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 17/09/2021
ORAL ORDER
ORDER IN FIRST APPEAL
The Registry is directed to list Cross Objection along with present appeal on 20.10.2021 and call for R & P from the concerned Tribunal before the returnable date.
ORDER IN CIVIL APPLICATION
1. Heard learned advocates for the respective parties.
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 further submits that disbursement order is also made by
C/FA/2733/2019 ORDER DATED: 17/09/2021
this Court in separate civil application taken out by the claimant. He, therefore, submits that stay granted earlier may be confirmed.
3. Having heard the learned advocates for the respective parties and having considered the facts that the awarded amount is deposited by the Insurance Company in compliance of the order of this Court and thereafter even disbursement is also made, the stay granted earlier of the impugned judgment and awarded is confirmed till the final disposal of the appeal
4. With the aforesaid directions, present Civil Application stands disposed of.
(A.G.URAIZEE, J)
ALI
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