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Icici Lombard General Insurance ... vs Harshaben Wd/O Chandrakant ...
2021 Latest Caselaw 14354 Guj

Citation : 2021 Latest Caselaw 14354 Guj
Judgement Date : 17 September, 2021

Gujarat High Court
Icici Lombard General Insurance ... vs Harshaben Wd/O Chandrakant ... on 17 September, 2021
Bench: A.G.Uraizee
     C/FA/1246/2019                               ORDER DATED: 17/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1246 of 2019

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                   In R/FIRST APPEAL NO. 1246 of 2019
==========================================================
        ICICI LOMBARD GENERAL INSURANCE COMPANY LTD
                           Versus
        HARSHABEN WD/O CHANDRAKANT ARJUNBHAI AHUJA
==========================================================
Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
MR DAKSHESH MEHTA(2430) for the Defendant(s) No. 1,2,3,4,5
MR. RUSHANG D MEHTA(6989) for the Defendant(s) No. 1,2,3,4,5
NOTICE UNSERVED(8) for the Defendant(s) No. 6
==========================================================

 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 17/09/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

Admit.

Mr.Dakshesh Mehta, learned advocate waives service of notice of admission for respondent Nos.1 to 4.

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/1246/2019 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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