Bajaj Allianz General Insurance ... vs Jaideep Rameshbhai Vasava
2021 Latest Caselaw 14702 Guj

        C/FA/1118/2021                            IA ORDER DATED: 21/09/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                      In
                        R/FIRST APPEAL NO. 1118 of 2021
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BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED Versus JAIDEEP RAMESHBHAI VASAVA ================================================================ Appearance:

for the PETITIONER(s) No. MR VIBHUTI NANAVATI for the PETITIONER(s) No. HCLS COMMITTEE for the RESPONDENT(s) No. MS. BHAVNA D ACHARYA for the RESPONDENT(s) No. NOTICE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 21/09/2021 IA ORDER

Heard learned advocate for the Insurance Company and learned advocate for the claimant.

Learned advocate for the Insurance Company submits that the amount of compensation along-with interest and proportionate costs is deposited in the Tribunal in compliance of order of this Court. He, therefore, urges that stay of the impugned judgment and award may be confirmed till disposal of appeal.

In view of the above, the stay of the impugned judgment and award granted earlier is confirmed till disposal of appeal. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj